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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(4) in The West Bengal Motor Vehicles Tax Act, 1979

(4)Any person who fails to report change of address under section 15 shall, on conviction, be liable to pay a fine which may extend to [one thousand rupees.] [Words substituted for the words 'five hundred rupees.' by W.B. Act 19 of 2003.]