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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)no person shall engage within the control area by himself or as agent or otherwise in the business of collecting, forwarding or distributing goods carried or to be carried by a goods carriage or transport vehicle, except at the Truck Terminal.