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 169] [Entire Act] State of West Bengal - Subsection Section 169(iii) in The West Bengal Motor Vehicles Rules, 1989 (iii)any vehicle being used for the carriage of passengers or goods, in an emergency arising out of fire, earthquake, flood, pestilence or other calamity, riots or civil disturbance:
