Section 78(3)(ii) in Delhi Motor Vehicles Rules, 1993

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NCT Delhi - Subsection

Section 78(3)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)if the damage to or failure of the vehicle is such that in the opinion of the said authority it cannot be made good within a period of one month from the date of the occurrence direct the holder of the permit to provide a substitute vehicle, and when the holder of a permit fails to comply with such a direction, cancel or vary the permit accordingly.

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NCT Delhi - Subsection

Section 78(3)(ii) in Delhi Motor Vehicles Rules, 1993