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[Cites 0, Cited by 0] [Section 186(2)] [Section 186] [Entire Act]

State of West Bengal - Subsection

Section 186(2)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)if the damage to, or failure of, the vehicle is such that in the opinion of the Transport Authority it cannot be made good within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle. If the holder of the permit fails to comply with such direction, the Transport Authority may suspend, cancel or vary the permit accordingly.