Section 2(8) in Punjab Public Carrier Goods Agents Licensing Rules, 1979

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State of Punjab - Subsection

Section 2(8) in Punjab Public Carrier Goods Agents Licensing Rules, 1979

(8)'licensing authority' means :-

(a)in relation to an agent's licence to be operative in more than one region of the State of Punjab, the State Transport Authority, Punjab; and

(b)in any other case, the Regional Transport Authority of the region in which the applicant intends to carry on the business;