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 13] [Entire Act] State of Haryana - Subsection Section 13(2) in The Haryana Motor Vehicles Rules, 1993 (2)The licensing authority, a police officer or any other person authorised by the Government may extend the term of the receipt issued under sub-rule (1) by an order endorsed thereon.
