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 254] [Entire Act] State of West Bengal - Subsection Section 254(5) in The West Bengal Motor Vehicles Rules, 1989 (5)Sub-rules (3) and (4) shall not apply in the case of goods vehicles which are exempted from holding any permit under sub-section (3) of section 66 of the Act.
