Legal Document View

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
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(e) in The Maharashtra Public Conveyance Act, 1920

(e)fail to produce, on demand by a police officer, the licence, [if any] [The words 'if any' were Inserted Bombay 7 of 1928, Section 8(b).], granted to him under [section 8 or section 11] [The words and figures 'section 8 or section 11' were substituted for the word and figures 'section 11' Bombay 7 of 1928.] or a list of the legal rates of fares as required by this Act;