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[Cites 0, Cited by 0] [Section 343] [Entire Act]

State of West Bengal - Subsection

Section 343(c) in The West Bengal Motor Vehicles Rules, 1989

(c)in so far as the Act and these rules make no provisions, those of the Code of Civil Procedure, 1908 (5 of 1908), as subsequently amended, shall, so far as may be, apply to the proceedings before the Claims Tribunal.