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[Cites 0, Cited by 0] [Section 133(6)] [Section 133] [Entire Act]

State of West Bengal - Subsection

Section 133(6)(b) in The West Bengal Motor Vehicles Rules, 1989

(b)The compliance with the provisions of sub-rules (1) and (2) of rule 21 and rule 22 of these rules shall be a condition of permit for any transport vehicle.