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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2)(b) in The West Bengal Motor Vehicles Rules, 1989

(b)shall not desert his vehicle in any public place or in any other place, unless the vehicle has stopped on account of any accident or mechanical failure and cannot be driven, in which case, he shall report to the owner the location and the registration number of the vehicle so deserted;