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 195] [Entire Act] State of West Bengal - Subsection Section 195(4) in The West Bengal Motor Vehicles Rules, 1989 (4)If no demand is made within three months of the auction sale, the sale proceeds shall be forfeited to the State Transport Undertaking.
