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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(2) in The Haryana Motor Vehicles Rules, 1993

(2)On receipt of a report under sub-rule (1) the Regional Transport Authority, Deputy Commissioner or Sub-Divisional Officer as the case may be, may make such alternate arrangement as he may thinks it.