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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Carriage By Road Act, 2007

(3)An application for grant or renewal of certificate or registration for the main office shall contain the details of branch office, if any, to be operated outside the jurisdiction of the State or Union territory in which the main office is to be registered in such form and manner as may be prescribed:Provided that an application for the purpose to open or close a branch office shall be made to the registering authority having jurisdiction over the main office.