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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(3) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(3)Subject to the rules made under this Act, and for reasons to be recorded in writing, the prescribed authority may, on his own motion, revise any order passed under this Act.