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State of West Bengal - Section

Section 79 in The West Bengal Motor Vehicles Rules, 1989

79. [ Supply of certified copy of document etc. to a person entitled to have such copy under the Bengal Records Manual. [Rule 79 substituted vide clause (14) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]

- Any person entitled under the provisions of the Bengal Records Manual to have a certified copy of any decision of any particular meeting of any Regional Transport Authority or State Transport Authority or any other document. may apply in the form as shown in the Schedule E1, and shall be entitled to have the copy/copies applied for, unless refused, within 7 working days from the date of payment of fee specified in Schedule A.] [Sub-rule (4) inserted vide clause 2(8) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w.e.f. 16.12.2003).]