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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of West Bengal - Subsection

Section 90(1)(e) in The Asansol Municipal Corporation Act, 1990.

(e)[] [Clause (e) substituted by W.B. Act 31 of 1997.] toll on-
(i)ferry,
(ii)bridge, and
(iii)heavy truck which shall be a heavy goods vehicle, and bus which shall be a heavy passenger motor vehicle, within the meaning of the Motor Vehicles Act, 1988, plying on a public street,