Section 2(v) in The West Bengal Motor Vehicles Rules, 1989
(v)"prescribed" means as prescribed under these rules or under the Central Motor Vehicles Rules, 1989:(v1)[ "sub-dealer" means any person or agent or company engaged in dealing with an unregistered vehicle under the authorization of any authorized dealer of such vehicles:] [Clause (v1) inserted vide clause, 2(1)(e) of the Notification No. 5305-WT/6M-21/2002 dated 12.12.2003 (w e.f. 16.12.2003).]
