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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3) in The Haryana Motor Vehicles Rules, 1993

(3)The holder of a permit shall cause the relevant copy of Part 'B' thereof or the temporary permit, as the case may be, to be carried in a frame or other suitable container for gaining access to the vehicle and shall maintain it in a clean and legible condition.