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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Haryana - Subsection

Section 195(4) in The Haryana Motor Vehicles Rules, 1993

(4)Save with the approval of the Regional Transport Authority, the local authority administering a stand of Class B shall not entrust the management of the stand to or permit to the employed in the working of the stand, any person who has a financial interest direct or indirect in any of the vehicles likely to be kept there.