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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Punjab Passengers and Goods Taxation Rules, 1952

(2)An owner who has been granted more than one type of permit as specified in Rule 58 of the Haryana Motor Vehicles Rules, 1993, shall make a separate application in respect of each such type of permit.