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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(1)(i) in The Central Motor Vehicles Rules, 1989

(i)every such goods carriage, carrying the same type of dangerous or hazardous goods (whether in bulk or in packages), shall display a distinct mark of the class lable appropriate to the type of dangerous or hazardous goods specified in column 3 of the Table I to rule 137;