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[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of West Bengal - Subsection

Section 102(1)(d) in West Bengal Municipal Corporation Act, 2006

(d)toll on-
(i)ferry,
(ii)bridge, and
(iii)heavy truck which shall be a heavy goods vehicle, and bus which shall be a heavy passenger motor vehicle, within the meaning of the Motor Vehicles Act, 1988, (59 of 1988), plying on public street.