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Union of India - Section
Section 18 in Road Transport Corporations Act, 1950
18. General duty of corporation
.It shall be the general duty of a Corporation so to exercise its powers, as progressively to provide or secure or promote the provision of,an efficient, adequate, economical and properly Co-ordinated system of road transport services in the State or part of the State for which it is established and in any extended area:Provided that nothing in this section shall be construed as imposing on a Corporation, either directly or indirectly, any form of duty or liability enforceable by proceedings before any Court or Tribunal, to which it would not otherwise be subject.| [Delhi].In its application to the Union territory of Delhi , in Section 18, for the words State or part of the State, substitute Union territory of Delhi or part thereof. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch .I (w.r.e.f .3-11-1971 ). |