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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(4) in The West Bengal Motor Vehicles Rules, 1989

(4)The registering authority by whom the certificate of fitness was last issued or renewed, may endorse thereon the date, time and place appointed for the next inspection of the vehicle and the owner shall cause the vehicle to be produced accordingly before the concerned authority.