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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(1) in The West Bengal Motor Vehicles Rules, 1989

(1)If at any time it appears to the registering authority that the certificate of fitness is so torn or defaced in any way as to cease to be reasonably legible, he may impound such certificate, and direct the owner to apply in Form C.F.L.D. to these rules, for a duplicate certificate.