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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of West Bengal - Subsection

Section 215(12) in The West Bengal Motor Vehicles Rules, 1989

(12)In case no claim is lodged in respect of the article mentioned in the sub-rule (7) within the date specified, the same shall be forwarded to the Chief Executive Officer of the Undertaking for further custody of the article with a report.