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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of West Bengal - Subsection

Section 195(2) in The West Bengal Motor Vehicles Rules, 1989

(2)In case of specially valuable articles the returning officer may at his discretion call upon the claimant for the execution of a suitable Bond of Indemnity which shall remain in force for three months after execution and if no fresh claim is received within that period, the bond shall be discharged.