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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in The West Bengal Motor Vehicles Rules, 1989

(1)If at any time a licence is lost by the holder or is destroyed, the holder shall forthwith intimate such facts in writing in Form LLD to the licensing authority in whose area the holder has his place of residence at the time, or in a letter setting out the particulars required by Form LLD.