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] [Entire Act] State of Bihar - Section Section 3 in The Bihar Motor Transport Workers Rules, 1962 3. [Interruptions during running time. [Substituted by S.O. 336 dated 29.4.1969.] - Any interruption of less than fifteen minutes shall be counted towards running time.]Chapter-II Registration of Motor Transport Undertaking
