Section 131(1)(c) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(1)(c) in The Central Motor Vehicles Rules, 1989

(c)that the transporter or the owner of the goods carriage has full and adequate information about the dangerous or hazardous goods being transported; and

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Union of India - Subsection

Section 131(1)(c) in The Central Motor Vehicles Rules, 1989