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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(1) in The Gujarat Public Conveyances Act, 1920

(1)When a complaint is made before a Magistrate against a driver of a public conveyance under this Act, the Magistrate may, if the driver fails to appear, summon the licensee of such conveyance to appear and produce the driver.