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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(2)(c) in The West Bengal Motor Vehicles Rules, 1989

(c)no advertising device, figure or writing shall be exhibited [on the vehicle without the permission of the Registering Authority concerned. In case such permission for display of advertising matter on a motor cab is given, these shall be no violation of the conditions of such permission and the permit holder shall be responsible for due observance of the conditions so imposed] [Substituted vide Notification No. 1978-WT dated 2.3.1994, for the words 'on the vehicle'.].