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[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of West Bengal - Subsection

Section 173(1)(vii) in The West Bengal Motor Vehicles Rules, 1989

(vii)knowingly or intentionally enters such a carriage which is carrying the maximum number of passengers according to the seating capacity specified in the certificate of registration of the vehicle and any additional number permitted under terms of the permit to be carried in excess of the seating capacity in the vehicle, Or