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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(iv) in The Haryana Motor Vehicles Rules, 1993

(iv)Particulars of partners or members of the transport society, transport company or transport firm alongwith certificate from the Registrar, Co-operative Societies, Haryana, the Register of Firms, Haryana or the Registrar of Companies as the case may be, such partners or members;