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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(3) in The Motor Vehicles (West Bengal Second Amendment) Act, 1967 (3)An entry made under sub-section (1) or sub-section (2) may be cancelled by the registering authority on proof of the termination of the hire-purchase agreement.
