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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of West Bengal - Subsection

Section 175(6) in The West Bengal Motor Vehicles Rules, 1989

(6)If the State Transport Authority is satisfied that adequate arrangements for recording complaints have been made in respect of any such carriage, it may, by notification in the Official Gazette, direct that subject to such terms and conditions as shall be stated therein, the provisions of this rule shall not apply to such carriage service.