Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of West Bengal - Subsection

Section 159(4) in The West Bengal Motor Vehicles Rules, 1989

(4)The Regional Transport Authority or the State Transport Authority may summon both the parties to the application to appear before it and it may, if it deems fit, deal with the application as if it were an application for a permit.