Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Rajasthan - Subsection

Section 338(2)(o) in Rajasthan Municipalities Act, 2009

(o)prescribe the maximum number of passengers or load or both which can be carried at any one time in a rickshaw;