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

State of Haryana - Subsection

Section 60(2) in The Haryana Motor Vehicles Rules, 1993

(2)Where the permit of a vehicle is counter-signed under Section 88 for more than one region, fee at the rate shown in rule 61 as payable for countersignatures shall be levied in respect of each additional region.