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 71C] [Entire Act] State of West Bengal - Subsection Section 71C(ii) in The West Bengal Motor Vehicles Rules, 1989 (ii)the applicant intending to carry on business or has his principal place of business in a district, the District Magistrate of the said district.
