Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 188] [Entire Act] State of West Bengal - Subsection Section 188(3) in The West Bengal Motor Vehicles Rules, 1989 (3)Subject to the provisions of sub-rule (4), all the provisions of these rules relating to a goods carriage permit shall apply to any trailer used for the purpose of carrying goods.
