MOTOR VEHICLES (HARYANA
AMENDMENT) ACT, 2019 THE MOTOR VEHICLES (HARYANA AMENDMENT) ACT,
2019 [Act No. 39 of 2019] [04th November, 2019] An Act further to amend the Motor Vehicles Act, 1988 in its
application to the State of Haryana. Be it
enacted by the Legislature of the State of Haryana in the Seventieth Year of
the Republic of India as follows:- This
Act may be called the Motor Vehicles (Haryana Amendment) Act, 2019. For
clause (h) of sub-section (2) of section 65 of the Motor Vehicles Act, 1988,
the following clause shall be substituted, namely:- "(h)
the exemption of prescribed persons or prescribed classes of persons from
payment of all or any portion of the fee payable under this Chapter
retrospectively or prospectively;".
Preamble - MOTOR VEHICLES (HARYANA AMENDMENT)
ACT, 2019PREAMBLE