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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(1) in The Calcutta Hackney-Carriage Act, 1919

(1)The Registering Officer shall, at the time of registration, upon payment of such fee as may be fixed by by-law made under clause (f) of section 71, deliver a license, duly signed by him, to the owner of every hackney-carriage.