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State of Gujarat - Section

Section 18 in The Gujarat Public Conveyances Act, 1920

18. Rate of fares.

- The Commissioner of Police shall subject to the conditions of previous publication and the previous sanction of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government], fix the legal rates of fares for public conveyances.