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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(4) in The Haryana Motor Vehicles Rules, 1993

(4)Subject to the provisions of the preceding sub-rule, the goods may be carried in a stage carriage or contract carriage at any time in accordance with the conditions specified in the permit; Provided that the obligation of the holder to carry passenger in accordance with the terms of the permit is discharged.