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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Haryana - Subsection

Section 110(2) in The Haryana Motor Vehicles Rules, 1993

(2)The application under sub-rule (1) shall be accompanied by cash receipt or a treasury challan of ten rupees and on receipt of such an application the State or a Regional Transport Authority, as the case may be, shall issue a duplicate licence stamped "Duplicate" in red ink.