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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of West Bengal - Subsection

Section 216(1) in The West Bengal Motor Vehicles Rules, 1989

(1)No person shall use or cause or allow to be used in any public place any motor vehicle which does not comply with the rules contained in this Chapter, or with any order passed thereunder by the authority empowered under these rules.