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 5] [Entire Act] State of Telangana - Subsection Section 5(3) in Telangana Public Conveyances Act, 1956 (3)When the Commissioner of Police refuses to renew or suspends or cancels a licence for a public conveyance, he shall erase the inscription made thereon under subsection (2) of section 3.
