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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(7) in The Haryana Motor Vehicles Rules, 1993

(7)A firm issuing a temporary certificate of registration shall at the same time assign to the vehicle a mark to be displayed thereon in the manner specified in rule 51 of the Central Rules, the letters and figures composing the marks being in red on a yellow ground.