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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(2) in Delhi Motor Vehicles Rules, 1993

(2)Save in the case of a Temporary permit, every permit shall be issued, together with a number of copies of permit equal to the number of vehicles which the holder of the permit is permitted to have in use on the road at any one time. Each such copy shall carry in addition to the number of the permit a separate serial number contained in brackets after the number of the permit, and shall be sealed and signed by the Secretary of the State Transport Authority.