Section 18(2)(a) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

(a)that the goods carriage has a valid registration to carry said goods and the said carriage is safe for the transport of the said goods; and

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