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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3)(c) in Delhi Motor Vehicles Rules, 1993

(c)With the approval of State Transport Authority the District Magistrate may attach to the order any other condition that may seem to him to be necessary to secure the efficient administration of the parking place or the stand as the case may be, or otherwise in the public interest.