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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(4) in The Haryana Motor Vehicles Rules, 1993

(4)That State Transport Authority or a Regional Transport Authority which issues a permit under sub-rule (1) of sub-rule (2) as the case may be, shall send a copy of the permit to his counterpart of the other State or region in which the permit has to take effect.