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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(3) in The West Bengal Motor Vehicles Rules, 1989

(3)No Authority other than the State Transport Authority shall deal with the issue of or counter-signature of permits on any inter-State route introduced pursuant to an inter-State Reciprocal Transport Agreement entered into by the Government under sub-section (6) of section 88 of the Act.