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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(5) in The Gujarat Public Conveyances Act, 1920

(5)[ Such licences shall if so directed by the Commissioner of Police be carried in the public conveyance for drawing which the horse is being used and shall be produced for inspection whenever required by any police officer.] [This sub-section (5) was added, by Bombay 7 of 1928, Section 4.]