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

NCT Delhi - Subsection

Section 55(2) in Delhi Motor Vehicles Rules, 1993

(2)No permit shall be issued until the registration mark of the vehicle to which it relates has, if the form of permit so required, been entered therein, and in the event of any applicant failing to produce the certificate of registration within the prescribed period, the State Transport Authority may revoke its sanction of the application.