Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(4) in Delhi Motor Vehicles Rules, 1993

(4)When a permit or part of a permit has become so dirty, torn or defaced as in the opinion of the State Transport Authority to be illegible, the holder thereof shall surrender the permit or part of the permit, as the case may be to the State Transport Authority and apply for the issue of duplicate permit or part of a permit in accordance with this rule.