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 139] [Entire Act] State of Haryana - Subsection Section 139(a) in The Haryana Motor Vehicles Rules, 1993 (a)in the case of a single decked vehicle with a permanent top not less than 1.4 metres and not more than 1.9 metres.
