Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Haryana - Subsection Section 47(2) in The Haryana Motor Vehicles Rules, 1993 (2)Any authority or the person granting a receipt under sub-rule (I) may at his discretion extend the period thereof by order endorsing thereon.
