Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana Motor Vehicles Rules, 1993

(2)Upon the receipt of intimation under sub-rule (1), the licensing authority shall, if it is not the licensing authority by whom the licence was issued apply to that licensing authority for particulars of the licence and after making such enquiries as it thinks fit, shall, if it is satisfied that a duplicate may properly be issued, issue a duplicate licence.