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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of West Bengal - Subsection

Section 326(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Notwithstanding the provisions of sub-rules (1) and (2) of rule 235, the Regional Transport Authority may authorise the use of a jeep as a Contract Carriage in the district of Darjeeling subject to such conditions as may be specified by such Authority.