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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1) in The Maharashtra Public Conveyance Act, 1920

(1)The Commissioner of Police may refuse to grant to renew, and may at any time suspend, a licence for a horse if in his opinion such horse is in any way unfit for use in a public conveyance.