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 45] [Entire Act] State of Tamilnadu - Subsection Section 45(2) in Tamil Nadu Hackney Carriage Act, 1911 (2)Penalty. - Any such owner or driver making default therein shall be liable to a fine not exceeding Rs. 20, or to imprisonment for a period which may extend to one month, or to both.
