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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(4) in The West Bengal Motor Vehicles Rules, 1989

(4)If at any time the driving licence is suspended or revoked by any authority or by any Court or ceases to be valid by efflux of time, the driver shall, within seven days thereof, surrender the badge to the authority by which it was issued.