Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] State of West Bengal - Subsection Section 61(2) in The West Bengal Motor Vehicles Rules, 1989 (2)No fee shall be charged for the registration of motor vehicles owned by the organisation and certified by the State Government as used solely for charitable purposes.
