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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(3) in The West Bengal Motor Vehicles Rules, 1989

(3)Every application for a permit and every application for renewal of a permit shall be accompanied by a receipt of Professional Tax paid by the owner of the vehicle or vehicles for the preceding year under any law for the time being in force.