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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(d) in Rent A Cab Scheme, 1989

(d)any complaint against the licensee by any hirer has been proved beyond reasonable doubt;
(i)suspend the licence for a specified period; or
(ii)cancel the licence.