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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Bengal Presidency - Subsection

Section 47(2)(c) in The Calcutta Hackney-Carriage Act, 1919

(c)if the owner of the carriage or of the horse used therewith on being summoned to produce the driver to answer any charge preferred against him under this Act fails to do so,