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State of Haryana - Section

Section 23 in The Haryana Motor Vehicles Rules, 1993

23. Countersignatures of conductor's licence.

[Section 38(2)(i)]. - A conductor's licence issued by a licensing authority having jurisdiction outside the State shall not be effective in the State, unless it is countersigned under the authority of a licensing authority having jurisdiction in the State in the manner as is applicable for renewal oa a conductor's licence.