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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The State Government may by notification in the Official Gazette require the owners of vehicles registered outside the State but brought into the State, to furnish to the registering authority in the State in whose jurisdiction the vehicle is brought, the particulars of registration of the vehicles.