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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Hackney Carriage Act, 1911

(1)Whenever the owner of a hackney carriage changes his residence, or the place where such carriage is kept, he shall, within one week from the date of such change, forward his licence and give to the Deputy Commissioner a notice in writing signed by him specifying the new residence or place.