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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Haryana - Subsection

Section 198(3) in The Haryana Motor Vehicles Rules, 1993

(3)An order permitting the establishment of a stand, unless revoked under sub-rule (1) shall remain in force for a period of three years or such lesser period as may be specified in the order and such order may be renewed from time to time by the Regional Transport Authority for a further period of not more than three years.