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 43] [Entire Act] State of Haryana - Subsection Section 43(8) in The Haryana Motor Vehicles Rules, 1993 (8)The fee for temporary registration under this rule shall be half of the registration fee as specified in rule 81 of the Central Rules.
