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State of Haryana - Section

Section 8 in The Punjab Passengers and Goods Taxation Act, 1952

8. [ Registration of owner. - No owner of a motor vehicle shall carry passengers or goods in or through the territory of the State of Haryana unless he obtains a registration certificate as hereinafter provided.] [Substituted for Section 8 and shall be deemed always to have been substituted by Haryana Act 24 of 1971.]