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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(iii) in The West Bengal Motor Vehicles Rules, 1989

(iii)[ where the Deputy Commissioner of Police (Traffic) exercises the power of the licensing authority under section 19 of the Act within the City of [Kolkata] [Clauses (iii) and (iv) inserted vide clause (2), Ibid.] only, the Joint Commissioner of Police (Traffic);