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 8] [Entire Act] Bengal Presidency - Subsection Section 8(3) in The Calcutta Hackney-Carriage Act, 1919 (3)the person in whose name any carriage is registered shall be deemed to be the owner of such carriage for the purposes of this Act.
