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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Punjab - Subsection

Section 119(2) in The Punjab Motor Vehicles Rules, 1989

(2)A person who has obtained a licence under rule 110 for forwarding and distributing the goods shall exhibit his licence at some conspicuous place in the approved premises and the licence shall be made available for inspection by the Secretary, Regional Transport Authority or the District Transport Officer.