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[Cites 0, Cited by 0] [Section 271(2)] [Section 271] [Entire Act]

State of West Bengal - Subsection

Section 271(2)(b) in The West Bengal Motor Vehicles Rules, 1989

(b)The organisation shall then go through the design and calculation, and if the design is found satisfactory, may certify, the greatest laden and axle weights of the trailer which are compatible with reasonable safety, as per rules framed by the State Government or the Central Government as per sections 110 and 111 of the Act.