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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Haryana - Subsection

Section 87(3) in The Haryana Motor Vehicles Rules, 1993

(3)Where a principal requires any agent to surrender his permit under sub- rule (2), he shall forward the same with his application for cancellation of the licence to the licensing authority with the least possible delay and in any case within forty-eight hours.