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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2) in Tamil Nadu Hackney Carriage Act, 1911

(2)If no Magistrate be then sitting, either party may require the other to proceed to the nearest police officer who shall enter the complaint in his diary and require the parties to appear before the Magistrate at his next sitting.