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 0] [Section 30] [Entire Act] State of Tamilnadu - Subsection Section 30(1) in Tamil Nadu Hackney Carriage Act, 1911 (1)On the conviction of any driver for any of offence under this Act, the Magistrate may direct the cancellation of the licence of such driver or its suspension for such time as he thinks fit.
