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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of West Bengal - Subsection

Section 74(1) in The West Bengal Motor Vehicles Rules, 1989

(1)The State Government may by order direct that particulars of cases of cancellation or suspension of certificate of registration or of certificate of fitness shall be communicated by the authority ordering such cancellation or suspension to registering authorities of the State in such manner as may be specified in that order.