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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of Chattisgarh - Subsection

Section 138(3)(e) in The Chhattisgarh Motor Vehicles Rules, 1994

(e)issue a copy of every goods transport receipt issued to the consignor or consignee to the driver of the goods vehicle transporting the goods and shall not allow any consignment to be loaded without handing over a copy of the receipt in respect thereof to the driver;