Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128(5)] [Section 128] [Entire Act] State of West Bengal - Subsection Section 128(5)(b) in The West Bengal Motor Vehicles Rules, 1989 (b)The Composite fees as aforesaid shall be collected by such States or Union Territories, as the case may be, on behalf of the State of West Bengal.