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

State of West Bengal - Subsection

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

(ii)No auto-rickshaw shall be allowed to ply in any route other than the specified or fixed route, allotted to it by the respective Regional Transport Authority, violation of which is punishable under the Motor Vehicles Act, 1988.