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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(4) in The Haryana Motor Vehicles Rules, 1993

(4)On receipt of application in terms of the provisions of sub-rule (3), the registering authority, firm of vehicles, dealer or manufacturer authorised under sub-rule (1) may issue a temporary certificate of registration in "Form HR No. 15 foil A".