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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of West Bengal - Subsection

Section 190(3) in The West Bengal Motor Vehicles Rules, 1989

(3)The State Transport Authority shall also forward at intervals of three months, a statement as per Schedule E13 giving classified information in regard to the endorsement made by that authority to all concerned State Transport Authorities under rule 111 which are valid on the date of the statement.