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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(4) in The Haryana Motor Vehicles Rules, 1993

(4)In cases where an authority of another State acting under sub-rule (2) of rule 59 extends the effect of a permit to a route or area in the State a supplementary fee shall be payable at the same rate as for countersignature specified in rule 61.