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[Cites 0, Cited by 0] [Section 415(56)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(56)(b) in The City of Nagpur Corporation Act, 1948

(b)the rates which may be demanded for the hire of any carriage, cart, motor vehicle or other conveyance or animals hired to carry loads or persons, and restriction of the loads which may be carried by any animal or carriage, cart or other conveyance plying for hire, within the limits of the Corporation :