Section 98(3)(i) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(3)(i) in The Haryana Motor Vehicles Rules, 1993

(i)direct the holder of the permit within such period not exceeding two months from the date of occurrence, as the authority may specify either to make good the damage to or set right the failure or of the vehicle or to provide a substitute vehicle, or

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State of Haryana - Subsection

Section 98(3)(i) in The Haryana Motor Vehicles Rules, 1993