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 349] [Entire Act] State of West Bengal - Subsection Section 349(4) in The West Bengal Motor Vehicles Rules, 1989 (4)The Compounding Officer shall seize the required document or vehicle. as the case may be. which will be necessary for prosecution, on proper seizure list.
