Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Haryana - Subsection Section 11(1) in The Punjab Passengers and Goods Taxation Rules, 1952 (1)The penalty shall be calculated on the fare from the starting point of the journey of the defaulting passenger to the point of defection of default.
