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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in Delhi Motor Vehicles Rules, 1993

(2)Upon the receipt of intimation as aforesaid the licensing authority shall, if he is not the authority by whom the licence was issued, apply to that authority for particulars of the licence and of any endorsements thereon, and after making such enquiries as he thinks fit shall if he is satisfied that a duplicate may properly be issued, issue a duplicate licence/badge:Provided that in case of MMV or HMV "No Challan Pending" certificate shall have to be obtained from Delhi Traffic Police before the issue of duplicate licence.