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[Cites 0, Cited by 0] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(3) in Delhi Motor Vehicles Rules, 1993

(3)Security for compliance with conditions. - Every travelling agent, etc. shall furnish a security of Rupees [ten thousand] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004] in the form of a bank draft in favour of Tourism Department, Government of National Capital Territory of Delhi.