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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2)(a) in The West Bengal Motor Vehicles Rules, 1989

(a)No Contract Carriage permit for a motor cab or a metered taxi, whether issued by Regional Transport Authorities or by the State Transport Authority shall be granted in respect of a motor vehicle which is more than 5 years only on the date of initial grant of permit.