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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of West Bengal - Subsection

Section 16(5)(e) in The West Bengal Motor Vehicles Tax Act, 1979

(e)Whenever a motor vehicle is seized under sub-section (3), a seizure list shall be prepared by the officer who seizes the motor vehicle in accordance with the provisions of the Code of Criminal Procedure, 1973.