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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(vii) in Haryana Municipal (Control of Vehicles and Carts Drawn By Animals) Bye-laws, 1978

(vii)that he shall cause to be affixed to the licensed vehicle on a conspicuous place, the licence granted in respect of such vehicle for the current year and copy of the authorised table of fares printed in Devnagri script and Roman figures. He shall keep the number and class of the license granted in respect of such vehicle clearly painted on a conspicuous place on either side of such vehicle;