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] [Entire Act] State of West Bengal - Section Section 203 in The West Bengal Motor Vehicles Rules, 1989 203. [ Fees for licence, etc. [Rule 203 substituted vide clause (22) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).] - The fee for the grant or renewal of licence or supplementary licence or for duplicate thereof shall be as specified in Schedule A.]
