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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(5) in The Haryana Motor Vehicles Rules, 1993

(5)The fee for the issue of a duplicate permit or part of permit shall be fifty rupees in case of deaced permit and rupees five hundred in case of lost/destroyed permit :Provided that no fee shall be charged in the case of duplicate permit issued in pursuance of sub-rule (4) if the original permit was issued prior to five years.