Section 70(2)(ii) in The Haryana Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(2)(ii) in The Haryana Motor Vehicles Rules, 1993

(ii)if the holder of the permit has contravened the provisions of the permit or has been deprived of the possession of the old vehicle under the provisions of a hire purchase agreement :

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State of Haryana - Subsection

Section 70(2)(ii) in The Haryana Motor Vehicles Rules, 1993