Legal Document View

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
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2)(a) in The Gujarat Public Conveyances Act, 1920

(a)shall [where no Commissioner of Police has been appointed] [These words were inserted by Bombay 56 of 1959, Section 3, Schedule.] by notification appoint some person to perform the functions assigned by this Act to the Commissioner of Police, and