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[Cites 0, Cited by 0] [Section 182(1)] [Section 182] [Entire Act]

State of West Bengal - Subsection

Section 182(1)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)required that within the limits of any municipality, notified area or cantonment or within such other limits as may be specified in the notification certain specified stands or halting places only shall be so used :