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 64] [Entire Act] State of Haryana - Subsection Section 64(2) in The Haryana Motor Vehicles Rules, 1993 (2)No goods liable to foul the interior of vehicle or which makes it insanitary shall be carried at any time in any stage carriage or a contract carriage.
