Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(1) in The West Bengal Motor Vehicles Rules, 1989

(1)if at any time a conductor's licence is Lost by the holder or is destroyed, the holder shall forthwith intimate the facts, in Form C.L.D. to the licensing authority in whose area he has place of residence at the time.