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State of Haryana - Section

Section 8 in Haryana Mechanical Vehicles (Levy of Tolls) Act, 1996

8. Duties for maintenance.

- The Government shall not be liable to any person in respect of any injury, damage or loss of any description whatsoever arising from the failure of the person entitled to demand, collect and retain the tolls notified under Section 4 to carry out any of his duties under this Act.