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State of West Bengal - Section

Section 359 in The West Bengal Motor Vehicles Rules, 1989

359. Repeal and Savings.

- On the commencement of the provisions of these rules, the Bengal Motor Vehicles Rules, 1940, shall stand repealed provided that anything done or any action taken under any of the said rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules so long such thing or action is inconsistent with any of the provisions of these rules.Form I[See rule 123 of the West Bengal Motor Vehicles Rules, 1989]Application for a permit in respect of a particular Stage CarriageToThe Regional/State Transport Authority... ... ... ... ... ... ... ... ... ... ...In accordance with the provisions of sections 69, 70 and 80 of the Motor Vehicles Act, 1988, I/we, the undersigned, hereby apply for a permit under section 66 of that Act in respect of a Stage Carriage as herein under set out : -