Section 4(3)(a) in The Multimodal Transportation of Goods Act, 1993

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Union of India - Subsection

Section 4(3)(a) in The Multimodal Transportation of Goods Act, 1993

(a)

(i)that the applicant is a company, firm or proprietary concern, engaged either in the business of shipping, or freight forwarding in India or abroad with a minimum annual turnover of fifty lakh rupees during the immediately preceding financial year or an average annual turnover of fifty lakh rupees during the preceding three financial years as certified by a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (38 of 1949);

(ii)that if the applicant is a company, firm or proprietary concern other than a company, firm or proprietary concern, specified in sub-clause (i), the subscribed share capital of such company or the aggregate balance in the capital account of partners of the firm, or the capital of the proprietor is not less than fifty lakh rupees.

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Union of India - Subsection

Section 4(3)(a) in The Multimodal Transportation of Goods Act, 1993