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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(3) in The Haryana Motor Vehicles Rules, 1993

(3)Every application for a temporary certificate of registration shall be in writing and shall indicate the district or place where the vehicle is intended to be produced for permanent registration and shall be supported by a certificate from the person or firm from whom the vehicle has been purchased indicating the date of purchase of the vehicle.