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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2)(iii) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(iii)that an attested copy of sale deed of the sale of previous car shall be enclosed with the application for the second motor car advance.]