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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(c) in Rajasthan State Road Transport Service(Prevention of Ticketless Travel) Act, 1975

(c)uses or attempts to use with intend to defraud the corporation as invalid ticket within the meaning of clauses (a), (b), (c), (e), (f) and (g) of the Explanation to Section 8 or a single pass or a single ticket which has already been used on a previous journey, or in the case of a return ticket, a half thereof which has already been used.