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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of West Bengal - Subsection

Section 185(1) in The West Bengal Motor Vehicles Rules, 1989

(1)If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit he shall within fourteen days of such cessation send Part A of the permit to the Transport Authority by which the permit was issued intimating the new address.