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[Cites 0, Cited by 0] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2) in Delhi Motor Vehicles Rules, 1993

(2)If the driver of a motor vehicle fails within a reasonable time to comply with a requisition under sub-rule (1) a person authorized under section 114 of the Act, may cause any person, being the holder of licence authorizing him to drive such a vehicle, so to drive and manipulate the vehicle.