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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Bengal Presidency - Subsection

Section 11(1) in The Calcutta Hackney-Carriage Act, 1919

(1)The owner of every hackney-carriage registered under this Act shall, on receipt of a notice in writing in this behalf, produce the carriage before the Registering Officer, for inspection, at such time as may be specified in the notice within two weeks after the expiration of six months from the date of every such registration.