Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 159 in The Haryana Motor Vehicles Rules, 1993 159. Drivers seat of goods carriage. [Section 111]. - The provisions of rule 136 shall apply to every goods carriage in so far as the seat of driver is concerned.
