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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(2) in The West Bengal Motor Vehicles Rules, 1989

(2)On receipt of an application under sub-rule (1), the Transport Authority may require the holder and the other party to state in writing whether any premium payment, or other consideration arising out of the transfer is to pass or has passed between them and nature and amount of any such premium payment or other consideration.