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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(2) in The Haryana Motor Vehicles Rules, 1993

(2)Subject to any directions issued by the State Transport Authority or Regional Transport Authority may impose on the use of any contract carriage conditions in regard to the weight of luggage and goods which may be carried therein, generally or in any specified area.