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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(2) in The Haryana Motor Vehicles Rules, 1993

(2)No owner shall cause or allow any driver to drive a transport vehicle unless the owner has in his possession a record in writing of the name and address of the driver as set forth in his driving licence, the number of the licence and the name of authority by which it was issued.