Section 20 in Punjab Public Carrier Goods Agents Licensing Rules, 1979
20. Holding in abeyance application of provisions of rules. Section 66- A(2)(f).
- The State Government shall have the power to hold in abeyance application of any of the provisions of these rules for such time as may be specified by it.Form I[See rule 4(1)]Application for Principal/Supplementary Licence to work as collecting agent and forwarding and distributing agent under rule 4(1) of the Punjab Public Carrier Goods Agents Licensing Rules, 1979.ToThe Secretary,State Transport Authority,Regional Transport Authority ______________
