Section 71(2)(iii) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(iii) in The Haryana Motor Vehicles Rules, 1993

(iii)if the holder of the permit has contravened any of the provisions of the permit or has been deprived of possession of the old vehicle under the provisions of a hire purchase agreement.

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State of Haryana - Subsection

Section 71(2)(iii) in The Haryana Motor Vehicles Rules, 1993