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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Haryana - Subsection

Section 68(ii) in The Haryana Motor Vehicles Rules, 1993

(ii)in respect of a service of vehicles requiring the use of a greater number of vehicles that the holder of the permit possessed at the time of the application, the former Regional Transport Authority may, in consultation with the later Regional Transport Authority forthwith cancel or modify the permit in such manner in it may deem fit.