1Motor Vehicles (Haryana Amendment) Act, 1977*
| [Haryana Act No. 15 of 1977] | [30th April, 1977] |
An Act to amend the Motor Vehicles Act, 1939, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Twenty-eighth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extra.), dated the 18th March, 1977, page 344.
* [Received the assent of the President of India on the 30th April, 1977, and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 4th May, 1977.]
1. Short title.- This Act may be called the Motor Vehicles (Haryana Amendment) Act, 1977.
2. Amendment of section 64 of Central Act 4 of 1939.- In sub-section (2) of section 64 of the Motor Vehicles Act, 1939, for the words "a whole-time judicial officer", the words "a judicial officer" shall be substituted.