Section 32(2)(b) in The Calcutta Hackney-Carriage Act, 1919

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Bengal Presidency - Subsection

Section 32(2)(b) in The Calcutta Hackney-Carriage Act, 1919

(b)that he is of sober habits, and has not been convicted of any offence which, in the opinion of the Registering Officer, is of such a nature as to render him unfit to hold a drivers license; and

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Bengal Presidency - Subsection

Section 32(2)(b) in The Calcutta Hackney-Carriage Act, 1919