Section 2(d) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(d)"form" means a form appended to these rules;(gg)[ "motor car" shall have the same meaning as assigned to it in the Motor Vehicles Act, 1939; [Haryana Notification No. GSR 129/HA 9/79/S. 8/Amd (i)/80 dated 11.12.1980.](ggg)"major repairs" means the repairs, including additions and alterations, the estimated cost of which is not less than twenty thousand rupees.]
