Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 57] [Entire Act] Union of India - Subsection Section 57(1) in The Tripura University Act, 2006 (1)In case of goods vehicle the owner or other person in charge of a goods vehicle shall carry with him -(i)bill of sale or delivery note;(ii)goods vehicle record or trip sheet; and(iii)such other documents as may be prescribed.
