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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(2) in The Haryana Motor Vehicles Rules, 1993

(2)A registering authority making any entry of transfer of ownership, if it is not the original registering authority shall communicate the transfer of ownership to the original registering authority in Form HR No. 18.