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[Cites 0, Cited by 0] [Section 187(2)] [Section 187] [Entire Act]

State of West Bengal - Subsection

Section 187(2)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)require the permit holder to provide a substitute vehicle within such period as the authority may specify and if the holder fails to comply with such requirement, cancel or suspend the permit.