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Kar. HC: Service Charge Cap on App-Based Auto Rides Upheld - (28 May 2024)

CIVIL

Karnataka High Court while dismissing petitions challenging the fixation of service charge collected by app-based cab aggregators for auto rickshaw rides, has upheld the notification directing collection of 5% service charge.

Tags : KARNATAKA HIGH COURT   AUTO RICKSHAW RIDES   SERVICE CHARGE  

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