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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of West Bengal - Subsection

Section 76(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The State Government may, as it thinks fit, appoint any number of officers in the service of the State Government to be the Deputy Secretaries and/or the Assistant Secretaries of the State Transport Authority.