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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of West Bengal - Subsection

Section 68(2) in The West Bengal Motor Vehicles Rules, 1989

(2)If the registering authority which impounds such certificate is not the authority whom the certificate was issued or the fresh registration mark was assigned, it shall intimate the action taken under sub-rule (1) to the authority by which the certificate was issued or the fresh registration mark was assigned, as the case may be.