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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(3) in The Haryana Motor Vehicles Rules, 1993

(3)A permit granted by the State Transport Authority or a Regional Transport Authority of any of the signatory states of the agreement referred to in sub-section (4) of Section 88 in terms of such agreement shall be valid without countersignature, in the State of all National and State Highways specified in that agreement.