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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(2) in The Haryana Motor Vehicles Rules, 1993

(2)The owner of a public service vehicle shall maintain and on demand by the Secretary or Assistant Secretary of the Regional Transport Authority or the Registering Authority, produce for inspect a current register showing the dates on which the public service was disinfected from time to time.