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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bengal Presidency - Subsection

Section 4(1) in The Calcutta Hackney-Carriage Act, 1919

(1)"bearer" when used with reference to rickshaws includes any person employed to draw or push a rickshaw [or, where the rickshaw is a cycle-rickshaw, any person employed to actuate the cycle-rickshaw] [Words Inserted by W.B. Act 36 of 1948.];