Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Haryana - Subsection Section 46(2) in The Haryana Motor Vehicles Rules, 1993 (2)Any person other than holder thereof finding a certificate of fitness or certificate of registration shall deliver it to the holder or the nearest police station.
