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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2) in Delhi Motor Vehicles Rules, 1993

(2)Commissioner may further refer any case to the Medical Council, where the registered medical Practitioner is registered, for taking necessary action as they deemed fit against that Registered. Medical Practitioner; if it is found that the said Registered Medical Practitioner has issued Medical fitness Certificate to an unfit person.