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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1) in The West Bengal Motor Vehicles Rules, 1989

(1)An Officer-in-charge of the police station where the theft of a motor vehicle is reported by the owner or any other person in possession of the vehicle, shall, immediately after the registration of the offence, send intimation to the Transport Department, Government of West Bengal, with a copy to the registering authority where the vehicle is registered.