Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of West Bengal - Section

Section 66 in The West Bengal Motor Vehicles Rules, 1989

66. Extended validity of certificate of fitness.

- When an applicator for renewal of a certificate of fitness has been made under rule 57 and the application has not been disposed of before the date of expiry of the certificate of fitness, the certificate of fitness shall be deemed to remain valid till consideration or disposal of the application.