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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2) in The Central Motor Vehicles Rules, 1989

(2)Every owner of a goods carriage shall, before undertaking the transportation of dangerous or hazardous goods in his goods carriage,satisfy himself that the information given by the consignor is full and accurate in all respects and correspond to the classification of such goods specified in rule 137.