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 45] [Entire Act] State of West Bengal - Subsection Section 45(m) in The West Bengal Motor Vehicles Rules, 1989 (m)shall not, loiter or unduly delay upon any journey but shall proceed to his destination, as nearly as may be, in accordance with the timetable, with all reasonable dispatch;
