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 189] [Entire Act] State of Haryana - Subsection Section 189(2) in The Haryana Motor Vehicles Rules, 1993 (2)The Regional Transport Authority may in the case of any taxi stand relax any or all the provisions contained in sub-rule (1).
