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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Haryana - Subsection

Section 227(3) in The Haryana Motor Vehicles Rules, 1993

(3)Traffic control in districts shall continue to be performed by the district police and the checking by the officers of the Motor Vehicle Department shall in no way interfere with the normal working of the police in the matter of the traffic control.