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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Haryana Motor Vehicles Taxation Act, 2016

(3)The licensing officer may, by an order in writing, for good and sufficient cause and after giving the owner a reasonable opportunity of being heard, forfeit the whole or any part of the security furnished by such owner for realizing any amount of tax or penalty payable by him under this Act.