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Union of India - Section
Section 21 in Road Transport Corporations Act, 1950
21. Carriage of mails
.Notwithstanding anything contained in the Motor Vehicles Act, 1939, a Corporation shall, if so required by the Central Government, carry mails at such rates and on such terms and conditions as may be specified in this behalf by the Central Government in consultation with the State Government.| [Delhi].In its application to the Union territory of Delhi , in Section 21, for the words the Central Government in consultation with the State Government,substitute that Government. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ). |