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[Cites 0, Cited by 0] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(3) in Delhi Motor Vehicles Rules, 1993

(3)Save in the case of the hearing of an objection to the grant of stage carriage permit or of a public carrier's permit and in the case of hearing of a representation under the Act the State Transport Authority may decide any matter without holding a meeting by the majority of votes of members recorded in writing and send to the Secretary (hereinafter referred to this procedure by circulation).