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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(4)(iii) in The West Bengal Motor Vehicles Rules, 1989

(iii)Fare for auto-rickshaw shall be fixed or determined by the State Government. Any compliant of overcharging of fare shall render the permit to be suspended/cancelled.