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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of West Bengal - Subsection

Section 158(1) in The West Bengal Motor Vehicles Rules, 1989

(1)The holder of a permit may at any time surrender the permit to the Regional Transport Authority or the State Transport Authority by which it was granted and the Regional Transport Authority or the State Transport Authority concerned shall forthwith cancel the permit so surrendered.