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[Cites 0, Cited by 0] [Section 71B] [Entire Act]

State of West Bengal - Subsection

Section 71B(4) in The West Bengal Motor Vehicles Rules, 1989

(4)Any person aggrieved by an order of the Licensing Authority may prefer an appeal against such order to the Secretary, Transport Department, Government of West Bengal within 45 (forty five) days from the date of decision or order to be appealed against.