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 10] [Entire Act] State of Gujarat - Subsection Section 10(1) in The Gujarat Public Conveyances Act, 1920 (1)The Commissioner of Police may refuse to grant to renew and may at any time suspend a licence for a horse if in his opinion such horse is in any way unfit for use in a public conveyance.
