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 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in The Gujarat Public Conveyances Act, 1920

(1)When granting or renewing a licence for a public conveyance and at other times when necessary the Commissioner of Police shall cause the particulars required by clauses (a) and (b) of sub-section (2) of Section 3 to be painted or otherwise clearly inscribed upon the conveyance.