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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(5) in The West Bengal Motor Vehicles Rules, 1989

(5)No person shall be liable to be convicted of an offence under sub-section (1) of section 130 of the Act if, at the time when the certificate is demanded, he has already reported the loss or destruction thereof, in accordance with this rule and a duplicate certificate has not been delivered to him.