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 120(2)] [Section 120] [Entire Act] State of West Bengal - Subsection Section 120(2)(c) in The West Bengal Motor Vehicles Rules, 1989 (c)Such permit shall be deemed to be invalid from the date on which the vehicle covered by the permit completes 15 years. unless the vehicle is replaced :