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Delhi HC: Government Should have Minimum Interference in Regulating App Based Cab Services - (22 Dec 2016)

Delhi High Court has said that any policy to regulate app-based cab aggregators like Ola and Uber should have minimum interference by Government and market forces should be allowed to operate, as a regulation could even “bring in corruption” in this emerging sector.

Tags : DELHI HIGH COURT   OLA   UBER   APP BASED CAB SERVICES  

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