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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2)(e) in The Gujarat Public Conveyances Act, 1920

(e)fail to produce, on demand by a Police Officer, the licence, [if any] [The words 'if any' were inserted, by Bombay 7 of 1928, Section 8 (b).], granted to him under [Section 8 or Section 11] [The words and figures 'Section 8 or Section 11' were substituted for the word and figures 'Section 11', by Bombay 7 of 1928, Section 8 (b).] or a list of the legal rates of fares as required by this Act;