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[Cites 0, Cited by 0] [Section 186(2)] [Section 186] [Entire Act]

State of West Bengal - Subsection

Section 186(2)(i) in The West Bengal Motor Vehicles Rules, 1989

(i)direct the holder of the permit within such period not exceeding two months from the date of the occurrence, as the authority may specify, either to make good the damage to, or failure of, the vehicle, or to provide a substitute vehicle, or