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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Haryana - Subsection

Section 173(2) in The Haryana Motor Vehicles Rules, 1993

(2)Outside the limits of an urban area, if a motor vehicle is at rest within the hours during which lights are required in such a position as not to cause danger or undue inconvenience to other users of the road, it shall not be necessary for the vehicle motor to display any lights.