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(xiv) in The Haryana Motor Vehicles Rules, 1993 (xiv)In case of any violation, the vehicle shall be challaned/seized under section 207 of the Motor Vehicle Act, 1988 by the authorised Enforcement Officer of the Transport Department.
