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[Cites 0, Cited by 0] [Section 318(1)] [Section 318] [Entire Act]

State of West Bengal - Subsection

Section 318(1)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)the vehicles shall be well equipped with signalling devices. In making the signals specified in the Schedule to the Act, the driver shall give reasonable warning of his intentions to other users of the road before actually putting them into effect: