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 102(3)] [Section 102] [Entire Act] State of Haryana - Subsection Section 102(3)(b) in The Haryana Motor Vehicles Rules, 1993 (b)the suitability of accommodation possessed by the applicant for storage of goods at the operating place;