Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 214] [Entire Act] State of West Bengal - Subsection Section 214(5) in The West Bengal Motor Vehicles Rules, 1989 (5)The officers to whom the powers are delegated shall intimate to the State Transport Authority from time to time the action taken by them in pursuance of the powers delegated to them.
