Section 227(2)(iv) in The Bihar Motor Vehicles Rules, 1992

[Cites 0, Cited by 0] [Section 227(2)] [Section 227] [Entire Act]

State of Bihar - Subsection

Section 227(2)(iv) in The Bihar Motor Vehicles Rules, 1992

(iv)If the amount at which the claim is valued exceeds thirty thousand rupees, for every two thousand rupees, or part thereof in excess of thirty thousand rupees upto fifty thousand rupees, Sixty rupees.

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State of Bihar - Subsection

Section 227(2)(iv) in The Bihar Motor Vehicles Rules, 1992