Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 197] [Entire Act] State of West Bengal - Subsection Section 197(a) in The West Bengal Motor Vehicles Rules, 1989 (a)"agent" means any person who engages in the business of collecting or forwarding and distributing goods carried by road by goods vehicles plying for hire,
