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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of West Bengal - Subsection

Section 150(2) in The West Bengal Motor Vehicles Rules, 1989

(2)Unless Parts A and B of a permit have been endorsed as provided in sub-rule (1) or unless the period of validity of the counter-signature has been endorsed by the Transport Authority making the counter-signature the counter-signature shall be of no effect beyond the date of expiry stated therein.