Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82(9)] [Section 82] [Entire Act] NCT Delhi - Subsection Section 82(9)(i) in Delhi Motor Vehicles Rules, 1993 (i)that the licensee shall ensure that the goods vehicle under his control have valid permits for routes on which the vehicle(s) have to ply.