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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Bengal Presidency - Subsection

Section 46(4) in The Calcutta Hackney-Carriage Act, 1919

(4)The Registering Officer shall enter the fact of such sentence in the register referred to in section 37, and if the license has been suspended, the Registering Officer shall, on application at the end of the period of suspension, re-deliver such license and ticket to the person to whom they were granted.