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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(3) in Telangana Public Conveyances Act, 1956

(3)No driver who has received such badge shall permit any other person to wear the same and any person other than the driver to whom a badge has been given by the Commissioner of Police, who shall wear such badge, shall be presumed, until the contrary is proved, to wear it with such driver's permission.