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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of West Bengal - Subsection

Section 215(11) in The West Bengal Motor Vehicles Rules, 1989

(11)In the case of articles as referred to in sub-rules (7) and (8), the officer issuing the notice shall, whenever a claim is established, refund the article to the owner thereof on proper receipt in the register.