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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in The Haryana Motor Vehicles Rules, 1993

(3)In issuing or renewing a certificate of fitness a Board of Inspection shall endorse thereon the period for which the certificate of fitness shall remain effective in accordance with the provisions contained in rule 62 of the Central Rules.