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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(d) in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996

(d)"Toll Collector" means a person authorised by State Government to collect toll in respect of any mechanical vehicle under this Act and includes a Government servant or an agent appointed for this purpose;