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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bengal Presidency - Subsection

Section 57(2) in The Calcutta Hackney-Carriage Act, 1919

(2)The police-officer shall thereupon take the driver and the hirer, together with the carriage and horse, to such Court or Registering Officer,and the Magistrate or Registering Officer, as the case may be, may hear and determine the dispute in a summary way.