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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Gujarat Public Conveyances Act, 1920

(c)[ "licensing year" means the year commencing on such date as the Commissioner of Police shall subject to the condition of previous publication fix for the purpose of licenses granted under this Act;] [Clause (c) was substituted for the original by Bom. 7 of 1928, S. 2.]