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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of West Bengal - Subsection

Section 69(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The owner of a motor vehicle who has brought such motor vehicle from outside the State into the State or the vehicle is for the time being kept in the State shall intimate to the registering authority in whose jurisdiction the vehicle is kept for use in Form FT., within 30 days from the date of entry of the motor vehicle in the State.