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 166] [Entire Act] State of Haryana - Subsection Section 166(4) in The Haryana Motor Vehicles Rules, 1993 (4)No motor vehicle when towing another vehicle other than a trailor or side car shall be driven at a speed exceeding twenty-five kilometres per hour.
