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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of West Bengal - Subsection

Section 350(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The authority to detain vehicle under section 207 of the Act shall be any police officer not below the rank of Sub-inspector or Sergeant or any officer of the Transport Department not below the rank of Motor Vehicles inspector.