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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Gujarat - Subsection Section 34(1) in The Gujarat Public Conveyances Act, 1920 (1)All property left in any public conveyance shall be forthwith deposited by the licensee or driver of such conveyance at the nearest police station.
