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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(3) in The Punjab Motor Vehicles Rules, 1989

(3)The dangerous or hazardous goods as specified in rule 137 of the Central rules or any other goods as may be specified by the Regional Transport Authority shall not be carried in a stage carriage or a contract carriage.