Section 21 — Carriage of mails.

The Road Transport Corporations Act, 1950
Notwithstanding anything contained in the Motor Vehicles Act, 1939 (4 of 1939), a Corporation shall, if so required by the Central Government, carry mails at such rates and on such terms and conditions as may be specified in this behalf by 1 [that Government].

Official Hindi (PDF) ↗

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