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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Haryana - Subsection

Section 222(3) in The Haryana Motor Vehicles Rules, 1993

(3)The carbon copies of the evidence shall be given to the parties concerned, if asked for on payment of court fee stamps of rupees two per page and application for obtaining such copies shall bear court fee stamp of rupees five.