Section 3(2) in The Carriage By Road Act, 2007

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Union of India - Subsection

Section 3(2) in The Carriage By Road Act, 2007

(2)Any person who is engaged, whether wholly or partly, in the business of a common carrier, immediately before the commencement of this Act, shall,-

(a)apply for a registration within ninety days from the date of such commencement;