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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of West Bengal - Subsection

Section 149(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The Regional Transport Authority or State Transport Authority granting the renewal of a counter-signature shall call upon the holder to produce Part A of the permit, if it has not been produced, and Part B or Parts A and B of the permit and shall endorse the Parts A and B accordingly and return them to the holder, provided such renewal is allowed.