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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(1)(b) in Telangana Motor Vehicles Taxation Act, 1963

(b)If the licence is not so-displayed on the motor vehicle, the registered owner or the person having possession or control thereof shall be punishable with fine which may extend to fifty rupee.