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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Andhra Pradesh - Subsection

Section 318(3) in Andhra Pradesh Municipalities Act, 1965

(3)No owner, driver, or person-in-charge of a public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as aforesaid in contravention of sub-section (1).