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[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

State of West Bengal - Subsection

Section 153(2)(i) in The West Bengal Motor Vehicles Rules, 1989

(i)if it has, previous to the application, given reasonable notice of its intention to reduce the number of transport vehicles of that class generally or in respect of the route or area to which the permit applies; or