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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(9) in The West Bengal Motor Vehicles Rules, 1989

(9)When a certificate of fitness has been issued by a prescribed authority, the authority for the purpose of cancellation of the certificate under sub-section (4) if section 56 of the Act shall be the same authority.