Section 4 in The Motor Vehicles (West Bengal Second Amendment) Act, 1967
4. Amendment of section 41. -
In clause (f) of sub-section (2) of section 41 of the said Act, after the words "alteration of certificates of registration,", the words "for making or cancelling an endorsement in respect of an agreement of hire-purchase or hypothecation on a certificate of registration," shall be inserted.
