Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 180] [Entire Act] State of Bihar - Subsection Section 180(v) in The Bihar Motor Vehicles Rules, 1992 (v)having regard to the availability and utility of such vehicle or class of vehicles, their use in public interest is expedient, or
