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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Haryana - Subsection

Section 111(2) in The Haryana Motor Vehicles Rules, 1993

(2)A person who has obtained a licence under rule 102 for forwarding and distributing the goods shall exhibit his licence at some conspicuous place in the approved premises and the licence shall be made available for inspection by the Secretary, Regional Transport Authority or the Registering Authority.