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[Cites 0, Cited by 0] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(1) in Delhi Motor Vehicles Rules, 1993

(1)Save in the case of temporary permit, where the registration marks of the vehicle is to be entered in the permit and applicant is not on the date of application in possession of the vehicle duly registered, the applicant shall within one month of the sanction of the application by the State Transport Authority in order that particulars of the registration mark may be entered in the permit.