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3. Registration of motor transport undertaking. (1) Every employer of a motor transport undertaking to which this Act applies shall have the undertaking registered under this Act. (2) An application for the registration of a motor transport undertaking shall be made by the employer to the prescribed authority in such form and within such time as may be prescribed. (3) Where a motor transport undertaking is registered under this Act, there shall be issued to the employer a certificate of registration containing such particulars as may be prescribed.    |
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