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[Cites 0, Cited by 0] [Section 559] [Entire Act]

State of Telangana - Subsection

Section 559(2) in Greater Hyderabad Municipal Corporation Act, 1955

(2)No person shall go in company with, or take charge of, any person suffering as aforesaid, who causes or permits himself to be carried in a public conveyance in contravention of sub-section (1).