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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Public Conveyances Act, 1920

(1)In case of any dispute between the hirer and driver of a public of a public conveyance either party may require the other to proceed forthwith to the nearest Magistrate's Court, where the dispute shall be determined in a summary manner by the Magistrate then sitting.