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[Cites 0, Cited by 0] [Section 10] [Entire Act]

NCT Delhi - Subsection

Section 10(4) in Delhi Motor Vehicles Rules, 1993

(4)If the applicant qualifies the aforesaid driving test, he shall be issued the driving licence after taking from him an affidavit on a non-judicial stamp-paper of an appropriate value regarding the genuineness of the licence and its endorsements. Thereafter, the Delhi number shall be endorsed on that licence and renewed. The fact shall also be communicated to the original licensing authority, by post under certificate of posting.