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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of West Bengal - Subsection

Section 165(2) in The West Bengal Motor Vehicles Rules, 1989

(2)No goods liable to foul the interior of the vehicle or to render it insanitary shall be carried at any time in any Stage Carriage or Contract Carriage whatever be the nature of the permit by which they are covered unless provided for in the permit.