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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3) in The Haryana Motor Vehicles Rules, 1993

(3)A licensing authority adding to the classes of vehicle under which a licence authorises the holder to drive vehicles under sub-section (3) Section 6 shall, if it is not the authority by whom the licence was issued. Intimate the addition so made to that authority in Form HR No. 6.