Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(1) in The Gujarat Public Conveyances Act, 1920 (1)No person shall keep or let for hire any public conveyance without a licence granted by the Commissioner of Police in this behalf.
