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[Cites 0, Cited by 0] [Section 75(4)] [Section 75] [Entire Act]

State of West Bengal - Subsection

Section 75(4)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)Any licence so issued shall be valid for a period of one year and shall be renewable. Any application for renewal of such licence is to be made before the registering authority having jurisdiction along with the fees as specified in Schedule A.]