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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(2)(xiv) in The West Bengal Motor Vehicles Rules, 1989

(xiv)wilfully damage or soil or remove any fittings in or on such carriage or interfere with any light or any part of such carriage or its equipment, or