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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(1) in The West Bengal Motor Vehicles Rules, 1989

(1)Nothing contained in Chapter II of the rules shall apply to drivers of road rollers and mechanically propelled single seated vehicles specially designed for, and used by physically handicapped persons, including an invalid carriage as defined in the Act.