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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(1)(c) in Delhi Motor Vehicles Rules, 1993

(c)no vehicle shall be admitted to any stand other than the vehicles in respect of which a permit is held by the person or company in whose name the stand has been sanctioned, together with any vehicles which may have been specially mentioned in the District Magistrate's order as entitled to use the stand.