Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 100] [Entire Act] State of Haryana - Subsection Section 100(4) in The Haryana Motor Vehicles Rules, 1993 (4)Any officer appointed to be a member of the Board of Inspection shall be entitled at any reasonable time to inspect any public service vehicle in a public place.
