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 267] [Entire Act] State of West Bengal - Subsection Section 267(3) in The West Bengal Motor Vehicles Rules, 1989 (3)The address of the premises where the work of repair or adjustment will be carried out and any alteration of such address, shall be notified to the Registering Authority.
