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 126] [Entire Act] State of West Bengal - Subsection Section 126(4) in The West Bengal Motor Vehicles Rules, 1989 (4)The fee in respect of an application for a temporary permit or counter-signature on a Temporary permit shall be as specified in Schedule A.
