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[Cites 0, Cited by 0] [Section 180(5)] [Section 180] [Entire Act]

State of West Bengal - Subsection

Section 180(5)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)the State Government may, where it considers expedient in the public interest in respect of vehicle owned or hired by it, or by organisations or companies discharging public utility services and in respect of other vehicles to which provisions of sub-section (3) of section 66 of the Act applies, on grounds of urgent nature to be specified in the order, by general or special order, permit goods vehicles to be used for the carriage of persons for the aforesaid purposes subject to such conditions as may be specified in the order.