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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of West Bengal - Subsection

Section 148(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The Regional Transport Authority or the State Transport Authority renewing a permit shall call upon the holder to produce Part B or Parts A and B thereof, as the case may be and shall endorse Parts A and B accordingly and shall return them to the holder provided the renewal is granted.