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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in Rent A Cab Scheme, 1989

(c)"licence" means a licence granted or renewed under paragraph 6 to engage in the business of renting of motor cabs to persons desiring to drive the cabs [* * *] [ The word " themselves" omitted by S.O. 808(E), dated 28.11.1991 (w.e.f. 28.11.1991).] for their own use;