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[Cites 0, Cited by 0] [Section 112(4)] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(4)(b) in Delhi Motor Vehicles Rules, 1993

(b)the District magistrate may by notification in the Official Gazette and by erection of suitable notices in English and Hindi prohibit the use, within such areas or in such places as may be specified in the notification, of lamps giving a powerful or intense light.