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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2)(b) in The Gujarat Public Conveyances Act, 1920

(b)where the conveyance is licensed to carry passengers the number of passengers which it is licensed to carry, shall be clearly inscribed in such manner as the Commissioner of Police may direct.