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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(5) in The West Bengal Motor Vehicles Rules, 1989

(5)If the owner finds that the vehicle cannot be produced for the next inspection on the date endorsed in the certificate of fitness, he shall apply to the concerned authority not less than fifteen days before the appointed date for a change in the date of inspection stating the reasons thereof.