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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

State of West Bengal - Subsection

Section 172(1)(vii) in The West Bengal Motor Vehicles Rules, 1989

(vii)refuse to alight from the vehicle on being asked to do so obey the driver, conductor or any other person authorised by the State Government in this behalf if he is reasonably suspected to be suffering from any contagious or infectious disease, or