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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(2) in The Gujarat Public Conveyances Act, 1920

(2)Any person who shall keep or let for hire any public conveyance on which the number and other particulars required by Section 3 are not clearly inscribed in such manner as the Commissioner of Police directs shall be punishable with fine which may extend to one hundred rupees.