Section 98(3)(ii) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 98(3)] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(3)(ii) in The Haryana Motor Vehicles Rules, 1993

(ii)if the damage to or failure of the vehicle is such that in the opinion of the said authority it cannot be made good or set right within a period of two months from the date of the occurrence, direct the holder of the permit to provide a substitute vehicle and when the holder of the permit fails to comply with such a direction, may suspend, cancel or vary the permit accordingly.

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State of Haryana - Subsection

Section 98(3)(ii) in The Haryana Motor Vehicles Rules, 1993