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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of West Bengal - Subsection

Section 215(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The objections, if any, under sub-section (1) of section 100 of the Act to the scheme as published in the manner as prescribed under sub-rule (1) in accordance with the provisions of section 99 of the Act shall be filed before the Authority in the manner as specified in the notifications.