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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

Bengal Presidency - Subsection

Section 70A(7) in The Calcutta Hackney-Carriage Act, 1919

(7)[ Provisions of sub-sections (3) to (6) shall be in addition to, and not in derogation of, the provisions of sub-sections (1) and (2)] [Sub-section (3) to (7) inserted by W.B. Act 10 of 1986.].