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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(b) in Telangana Public Conveyances Act, 1956

(b)where the conveyance is licensed to carry passengers the number of passengers which it is licensed to carry, shall be clearly inscribed in the prescribed manner.