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 209B] [Entire Act] State of West Bengal - Subsection Section 209B(5) in Kolkata Municipal Corporation Act, 1980 (5)No person who owns or drives a cart shall fail to affix the numberplate of the cart as required under sub-section (1).
