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[Cites 0, Cited by 0] [Section 189(2)] [Section 189] [Entire Act]

State of West Bengal - Subsection

Section 189(2)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)the police officer or any Motor Vehicle inspector has reason to believe that the vehicle is being used in contravention of the provisions of the Act or made thereunder rules.