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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(4)(iv) in The Haryana Motor Vehicles Rules, 1993

(iv)Unless Parts A and B of the permit have been endorsed as provided in clause (iii) or unless the transfer of a permit has been approved by endorsement by the authority which countersigned the permit the countersignatures shall be of no effect after the date of transfer.