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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(iv) in The West Bengal Motor Vehicles Rules, 1989

(iv)shall not carry any person as attendant or otherwise in the [metered taxi] [Substituted vide clause 2(2)(c)(1), ibid (w.e.f. 16.12.2003) for the words 'motor cab'.] except in rural areas where one attendant may be employed :