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[Cites 0, Cited by 0] [Section 559] [Entire Act]

State of Telangana - Subsection

Section 559(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)No owner or driver or person in charge of a public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as afore-said in contravention of the said sub-section.