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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(2) in The West Bengal Motor Vehicles Rules, 1989

(2)The Authority in this rule means and includes any State Transport Authority or any Regional Transport Authority or any officer thereof or any Executive Magistrate or any competent Court of Law or any Motor Vehicles inspector or any Police Officer not below the rank of Sub-inspector of Police.