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[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

State of West Bengal - Subsection

Section 214(1)(d) in The West Bengal Motor Vehicles Rules, 1989

(d)the exercise of powers of the Regional Transport Authority in the circumstances mentioned in sub-section (3) of section 68 of the Act which may be delegated under rule 213 of these rules to the Regional Transport Officer, subject to the conditions specified in the proviso to that rule;