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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of West Bengal - Subsection

Section 212(6) in The West Bengal Motor Vehicles Rules, 1989

(6)Acceptance of any letter/application by any Assistant, other than the one entrusted as per sub-rule (5) to accept shall be unauthorised and any acknowledgement granted by any one other than the Assistant as entrusted as per sub-rule (5), shall be unauthorised and the Authority shall not be responsible for any receipt or for any acknowledgement granted by any one other than the Assistant entrusted.