Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 209E] [Entire Act]

State of West Bengal - Subsection

Section 209E(6) in The Calcutta Municipal Corporation Act, 1980

(6)No person shall, while driving or pulling or pushing a cart, keep with him a ticket issued under sub-section (1) if the number thereof has become indistinct or obliterated nor shall he use or keep with him a ticket issued to any other person.