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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of West Bengal - Subsection

Section 84(4) in The West Bengal Motor Vehicles Rules, 1989

(4)All the decisions, save and except in respect of matters delegated to the Secretary, shall be taken by the State Transport Authority/Regional Transport Authority, as the case may be at a meeting except when in respect of a matter a decision is taken by circulation. Such decision by circulation shall also be placed before the meeting of the Transport Authority for record.