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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(12) in The West Bengal Motor Vehicles Rules, 1989

(12)The State Transport Authority shall also forward to every other State Transport Authority, at intervals of not more than three months, a statement giving information in regard to the numbers of the permits and the dates of expiry of such permit.