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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(9) in The Haryana Motor Vehicles Rules, 1993

(9)To enable, the firm empowered under sub-rule (1) to fulfil the requirements of sub-rule (7) the registering authority of the district shall earmark a block of registration mark out of those assigned to the district for the purpose.