Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114A] [Entire Act] State of Haryana - Subsection Section 114A(xi) in The Haryana Motor Vehicles Rules, 1993 (xi)The drivers of all the vehicles shall be subjected to medical fitness by the Civil Surgeon of the District which may be arranged for the purpose once in a five years.
