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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(3) in The Haryana Motor Vehicles Rules, 1993

(3)If the State or A Regional Transport Authority grants an application for the replacement of a vehicle, it shall call upon the holder of the permit to produce part B of the permit and the certificate of registration of new vehicle, if not previously delivered to it and shall correct A and B of the permit and return them accordingly under its seal and signatures to the holder.