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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of West Bengal - Subsection

Section 188(4) in The West Bengal Motor Vehicles Rules, 1989

(4)A State Transport Authority or a Regional Transport Authority granting or countersigning a goods carriage permit may require as a condition of the permit or of the countersignature, as the case may be, that no trailer or that not more than one trailer or that no trailer of a specified description shall be attached to any transport vehicle covered by the permit.