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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(2) in The Calcutta Hackney-Carriage Act, 1919

(2)The Registering Officer shall satisfy himself that the municipal tax imposed upon such carriage for the current half year has been paid, and decide whether the carriage is fit to be registered in the class applied for, and shall register it in that class or refuse to grant the application.