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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

NCT Delhi - Subsection

Section 7A(4) in Delhi Motor Vehicles Rules, 1993

(4)No transport vehicle shall be driven by a person other than the authorized driver, referred to in sub-rule (3) and its violation shall be treated as breach of the conditions contained in the permit and as contravention of the provisions of these rules.