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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in Punjab Public Carrier Goods Agents Licensing Rules, 1979

(1)No person shall engage himself as an agent unless he holds a valid licence granted under these rules authorising the collecting or forwarding and distributing goods carried by any public carrier.Provided that nothing herein contained shall apply to the State Road Transport Undertakings;