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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(4) in The West Bengal Motor Vehicles Rules, 1989

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