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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The applicant shall, besides other conditions set forth in the Act, satisfy the licensing authority that he is cognizant of the provisions of the Act and/or of these rules and has adequate knowledge of the duties and powers of a conductor thereunder.