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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(1) in The Central Motor Vehicles Rules, 1989

(1)The driver of a goods carriage transporting dangerous or hazardous goods shall ensure that the information given to him in writing under sub-rule (3) of rule132 is kept in the drivers cabin and is available at all time while the dangerous or hazardous goods to which it relates, are being transported.