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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(2)(ii) in The Haryana Motor Vehicles Rules, 1993

(ii)the Authority suspending or cancelling the permit shall send intimation to any other authority by which the permit has been countersigned and to any authority to whose area the validity has been extended under rule 59.