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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(4) in The Punjab Motor Vehicles Rules, 1989

(4)Subject to the provisions of the preceding sub-rules, the goods may ba carried in a stage carriage or contract carriage at any time in accordance with the conditions specified in the permit; provided that the obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.