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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

State of Haryana - Subsection

Section 74(4)(ii) in The Haryana Motor Vehicles Rules, 1993

(ii)Upon receipt of parts A and B of the permit and of the specified fee and State or a Regional Transport Authority, as the case may be, shall cancel the particulars of the holders thereon, and endorse particulars of the transferee and shall return the permit to the transferee.