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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Haryana - Subsection

Section 33A(8) in The Haryana Motor Vehicles Rules, 1993

(8)[ for allotment of special registration mark in respect of non-transport vehicles, the registration mark will be issued on payment of prescribed additional fee ]on first come first serve" basis by registering authority.] [Substituted by Haryana Government, Transport Department, Notification , The 24th February, 2010, No. S.O. 41/C.A. 59/1988/Ss. 28, 38, 65, 93, 95, 96, 107, 111, 138, 176, and 213/2010.]