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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of West Bengal - Subsection

Section 76(4) in The West Bengal Motor Vehicles Rules, 1989

(4)The State Government may appoint any number of officials/non-officials, as it thinks necessary, to be the member of the State Transport Authority subject to the provisions under section 68 of the Act and may thus constitute the State Transport Authority for carrying out the purposes of the Act.