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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(4)(i) in The Haryana Motor Vehicles Rules, 1993

(i)If the State or a Regional Transport Authority allows transfer of a permit under sub-rule (2), it shall call upon the holder of the permit, in writing, to surrender parts A and B of the permit within seven days of the receipt of the order and shall likewise call upon the persons to whom the permits is to be transferred to deposit the fee specified for grant of permit under rule 61.