Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] Bengal Presidency - Subsection Section 51(l) in The Calcutta Hackney-Carriage Act, 1919 (l)being hired, permits or suffers any person to be carried in, or upon, or about such carriage during such hire without the consent of the person hiring the same;
