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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(2) in Telangana Public Conveyances Act, 1956

(2)No fee shall be charged for any inscription made under the foregoing sub-section when it is made at the time when the licence is granted or at the annual renewal of the licence, but when such inscription is made at any other time, the licensee shall pay such sum towards the cost of such inscription as may be prescribed.