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 124] [Entire Act] State of West Bengal - Subsection Section 124(3) in The West Bengal Motor Vehicles Rules, 1989 (3)Application for refund of the security deposit shall be made within three months from the date of receipt of the intimation of refusal.
