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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in The Haryana Motor Vehicles Taxation Act, 2016

(2)The prescribed authority seizing the licence or other document under sub-section (1) shall give to the person surrendering the same a temporary acknowledgement thereof and such acknowledgement shall have effect, until the licence or other document is returned to the driver or conductor, as the case may be, as if the same had not been seized.