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[Cites 0, Cited by 0] [Section 71(6)] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(6)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)In case any motor vehicle is found plying in the State in contravention of the provisions of Clause (i) above or the Rules 50 and 51 of the Central Motor Vehicles rules, 1989, then it shall be prosecuted and its registration shall be liable for cancellation.