Legal Document View

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
[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

State of West Bengal - Subsection

Section 156(2)(i) in The West Bengal Motor Vehicles Rules, 1989

(i)if it has, previous to the application, given reasonable notice of its intention to reduce the number of transport vehicle of that class generally or in respect of the route or area to which the permit applies; or