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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Public Conveyances Act, 1956

(2)Such notice shall state the name and address of the person who will be in charge of the public conveyance during the licensee's absence and shall be accompanied by a statement in writing signed by such person that he accepts charge of the conveyance.