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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(1) in The West Bengal Motor Vehicles Rules, 1989

(1)The fee for the issue of a medical certificate under sub-section (3) of section 8 of the Act shall not exceed sixteen rupees and shall be paid by the applicant to the medical practitioner.