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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(4)(i) in The West Bengal Motor Vehicles Rules, 1989

(i)A contract carriage permit to be granted in respect of an auto-rickshaw on a specified or fixed route approved by the respective Regional Transport Authority subject to compliance of the provisions under the Motor Vehicles Act, 1988 and the rules framed thereunder.