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 32] [Entire Act] State of Haryana - Subsection Section 32(xv) in The Haryana Motor Vehicles Rules, 1993 (xv)pay the fee fixed under sub-rule (3) of Rule 195, when using a stand and comply with any relevant condition subject to which the place is authorised as a stand;
