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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Haryana - Subsection

Section 194(2) in The Haryana Motor Vehicles Rules, 1993

(2)With the approval of the State Transport Authority the Regional Transport Authority may attach to the order any other condition that may seem to him to be necessary to secure the efficient administration of the stand or otherwise to be in the public interest.