Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 284] [Entire Act] State of West Bengal - Subsection Section 284(6) in The West Bengal Motor Vehicles Rules, 1989 (6)The vehicle shall not be used until the defect is remedied to the satisfaction of the said authority and a certificate is issued under sub-rule (4).
