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[Cites 0, Cited by 0] [Section 114A] [Entire Act]

State of Haryana - Subsection

Section 114A(x) in The Haryana Motor Vehicles Rules, 1993

(x)The conductors and drivers of all the school buses shall be subject to a refresher course at least once in two years to be arranged by the Transport Department. It shall be obligation of the registered owner of the bus and school to ensure that the drivers and conductors undergo for the required refresher courses within the stipulated period.