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 74] [Entire Act] NCT Delhi - Subsection Section 74(3) in Delhi Motor Vehicles Rules, 1993 (3)A permit holder shall furnish a certificate issued by the Inspector of Weights and Measures, Government of national Capital Territory of Delhi to the effect that the fare meter has been verified for the purpose of sub-rule(2).
