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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of West Bengal - Subsection

Section 273(1) in The West Bengal Motor Vehicles Rules, 1989

(1)Any person seeking the approval of the State Transport Authority under rule 272 of these rules, shall make application in writing to the said authority accompanied by duplicate copies of the specifications, of clear drawings or prints of the producer and of the instructions for working it, and shall state the type or model of motor vehicle and the horse power of engine for which the producer is intended.