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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2)(ii) in The West Bengal Motor Vehicles Rules, 1989

(ii)if the photograph affixed to a conductor's licence impounded under the provisions of sub-rule (1) is not in the opinion of the licensing authority such as can be transferred to the duplicate conductor's licence, the holder of the conductor's licence shall, on demand by the licensing authority, furnish two clear copies of a recent photograph of himself one of which shall be affixed to the duplicate conductor's licence and sealed and the other shall be kept on record by the licensing authority by whom the conductor's licence was issued.