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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Haryana - Subsection

Section 106(2) in The Haryana Motor Vehicles Rules, 1993

(2)The State or a Regional Transport Authority may, after giving notice of not less than one month, in writing, to the licensee either vary any conditions of his license or attach to his license any further conditions.