Section 11(3)(a) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3)(a) in The Haryana Motor Vehicles Rules, 1993

(a)if the photograph on the impounded licence is in the opinion of the licensing authority satisfactory and conveniently transferable to the duplicate licence, the licensing authority may, so transfer, affix and seal the photograph to the duplicate licence; and

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State of Haryana - Subsection

Section 11(3)(a) in The Haryana Motor Vehicles Rules, 1993