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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(1)(c) in The Maharashtra Public Conveyance Act, 1920

(c)has, in the opinion of the Commissioner of Police, no income sufficient for his maintenance, other than what may be derived from driving such cycle-rickshaw: