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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bengal Presidency - Subsection

Section 16(3) in The Calcutta Hackney-Carriage Act, 1919

(3)Any carriage seized under sub-section (2) which is not released under the second proviso thereto, may be detained at the police-station or sent to the Registration Office and detained there, until any fine imposed by the Magistrate has been paid.