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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of West Bengal - Subsection

Section 60(5) in The West Bengal Motor Vehicles Rules, 1989

(5)The authority granting a temporary certificate of registration shall assign a temporary registration mark to the vehicle and the owner shall cause the said mark to be affixed to the front and rear of the motor vehicle in the manner prescribed for registration marks in these rules.