Section 5A(2) in The West Bengal Motor Vehicles Tax Act, 1979
(2)The provisions of [sub-sections (6) to (9) of section 51 of the Motor Vehicles Act, 1988,] [Words, figures and brackets substituted for the words, figures and brackets 'sub-sections (5A) to (5D) of section 31A of the Motor Vehicles Act, 1939,' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.] shall apply, mutatis mutandis, to every no objection certificate from the financier.
