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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Chattisgarh - Subsection

Section 138(3)(d) in The Chhattisgarh Motor Vehicles Rules, 1994

(d)not deliver the goods to the consignee without actually receiving the consignee's note or any such note issued by the office which received the goods for despatch or if this note is lost or misplaced, an indemnity bond covering the value of the goods;