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State of Tamilnadu - Section

Section 4 in Tamil Nadu Hackney Carriage Act, 1911

4. Annual registration compulsory.

- Every hackney carriage shall be annually registered by the [Deputy Commissioner] [Substituted for the word 'Commissioner' by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964).].