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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Haryana - Subsection

Section 227(2) in The Haryana Motor Vehicles Rules, 1993

(2)The officer of the Motor Vehicle Department shall be responsible for the regulation of the proper control of traffic and transport within their respective charge and inspection of stands, collecting, forwarding and/or distributing agents, drivers, training schools, authorised testing/station with a view to ensure provisions of amenities for the public in general.