The Carriage by Road Act, 2007

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Section 6, Appeal. (sections)
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Section 4, Application for grant or renewal of registration. (sections)
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Section 19, Composition of offences. (sections)
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Section 12, Conditions limiting exonerating the liability of the common carrier. (sections)
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Section 2, Definitions. (sections)
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Section 17, General responsibility of common carrier. (sections)
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Section 8, Goods forwarding note. (sections)
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Section 9, Goods receipt. (sections)
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Section 10, Liability of common carrier. (sections)
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Section 16, Notice for institution of a suit (sections)
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Section 3, Persons not to engage in business of common carrier without registration. (sections)
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Section 14, Power of Central Government to prohibit carriage of certain class of goods. (sections)
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Section 20, Power to make rules (sections)
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Section 21, Power to remove difficulties (sections)
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Section 13, Provision for carriage of goods of dangerous or hazardous nature to human life. (sections)
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Section 18, Punishment for contravention in relation to non-registration, carrying goods of dangerous orhazardous nature, or prohibited goods. (sections)
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Section 11, Rates of charge to be fixed by common carrier for carriage of consignment at a higher risk rate. (sections)
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Section 22, Repeal and saving (sections)
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Section 15, Right of common carrier in case of consignee’s default. (sections)
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Section 1, Short title, extent and commencement. (sections)
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