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] [Entire Act] State of West Bengal - Section Section 36 in The West Bengal Motor Vehicles Rules, 1989 36. Extent or validity of licences. - A conductor's licence issued in any other State shall not be effective within West Bengal unless countersigned by a licensing authority in West Bengal.
