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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(f) in The Hackney-Carriage Act, 1879 (f)fix the time for which such licences shall continue in force, and the events (if any) upon which within such time they shall be subject to revocation or suspension;
