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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Stage Carriages Act, 1861

(2)When a licensed stage-carriage is transferred to a new proprietor within the period of the license, the name of such new proprietor shall, on application to that effect, be substituted in the license for the name of the former proprietor without any further payment for the remaining period of that license; and every person who appears by the license to be the proprietor shall be deemed to be such proprietor for all the purposes of this Act.]