Section 111(8)(a) in The West Bengal Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 111(8)] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(8)(a) in The West Bengal Motor Vehicles Rules, 1989

(a)the vehicle in respect of which such permit may have been granted is used on a route the terminal points of which are situated in such other State and which passes over a distance of not more than 16 kilometers in this State, and

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State of West Bengal - Subsection

Section 111(8)(a) in The West Bengal Motor Vehicles Rules, 1989