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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(iii) in The Haryana Motor Vehicles Rules, 1993

(iii)Affidavit to the effect that the applicant, held at any time any temporary or regular permit, and if so, the details of permits previously held alongwith number of vehicles in the fleet and arrangement for their housing and repair, individually or as a member of a Transport Society, Transport Company or a Transport firm;