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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(5) in The Haryana Motor Vehicles Rules, 1993

(5)In the case of service of stage carriage the fee payable shall be calculated on the maximum number of vehicle which the permit holder is authorised to have in operation at any time in the region concerned.