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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Haryana Motor Vehicles Rules, 1993

(2)The particulars of the persons disqualified from holding or obtaining a driving licence and the particulars of persons convicted under Section 182 shall be published in the Official Gazette and entry to that effect shall be made in the State Register of driving licence maintained under Section 26.