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 284] [Entire Act] State of West Bengal - Subsection Section 284(5) in The West Bengal Motor Vehicles Rules, 1989 (5)In the event of any defect being found, the owner of the motor vehicle shall be informed in writing of the defect by the authority testing the vehicle.
