1 [22. Extent of Act. -- This Act, as amended by subsequent Acts, extends to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]; but it shall not apply to carriages ordinarily plying for hire within the limits of any municipality or cantonment or other place in which any law for the regulation of carriages is for the time being in force. ]Open in Lexace · Ask the AI about this section
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