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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of West Bengal - Subsection

Section 157(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Unless the permit has been endorsed as provided in sub-rule (1) or unless the permit has been approved by endorsement by the countersigning authority, the counter-signature on a permit shall not be valid in respect of any new vehicle.