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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Carriage By Road Act, 2007

(b)if such consignment is not perishable in nature, cause a notice to be served upon the consignee or upon the consignor if the consignee is not available, requiring him to remove the goods within a period of fifteen days from the date of receipt of the notice and in case of failure to comply with the notice, the common carrier shall have the right to sell such consignment without any further notice to the consignee or the consignor, as the case may be.