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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(5) in The Haryana Motor Vehicles Rules, 1993

(5)Any person preferring an appeal under sub-rule (1) shall be entitle to inspect the file of the appellate authority by making an application bearing a cash receipt or a treasury challan of -
(a)in respect of an urgent inspection : rupees ten;
(b)in respect of an ordinary inspection : rupees five.