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 7A] [Entire Act] NCT Delhi - Subsection Section 7A(2) in Delhi Motor Vehicles Rules, 1993 (2)Whenever there is any change in the list, referred to in sub-rule (1) a fresh list shall be submitted by the permit holder in the same manner within five days of the change.
