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State of West Bengal - Section

Section 15 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

15. Release of motor vehicle.

- No court shall release a motor vehicle seized under this Act unless the person in whose favour the motor vehicle is released, furnishes bank guarantee equivalent to one and half times the demand with an undertaking to make payment of the demand within four weeks from the date on which the vehicle is released.