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 6] [Entire Act] British India - Subsection Section 6(a) in The Hackney- Carriage Act, 1879 (a)direct that no hackney- carriage, or no hackney- carriage of a particular description, shall be let to hire, or taken to ply, or offered for hire, except under a license granted in that behalf;
