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 263] [Entire Act] State of West Bengal - Subsection Section 263(6) in The West Bengal Motor Vehicles Rules, 1989 (6)The owner of a motor cab of which the registration has been cancelled shall forthwith detach the taxi-meter, notifying the Registering Authority in writing to that effect.
