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 315] [Entire Act] State of West Bengal - Subsection Section 315(c) in The West Bengal Motor Vehicles Rules, 1989 (c)no motor cab engaged for some future time shall remain at the stand, unless the driver is willing to accept any intermediate hiring that may be offered;
