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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of West Bengal - Subsection

Section 210(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Upon receipt of an application in accordance with sub-rule (1) the State Transport Appellate Tribunal shall appoint a time and place for hearing of the application and the applicant may upon the appointed date and subsequent hearings appear and conduct his case either in person or by any person authorised by him in writing in this behalf.