Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 63 in Delhi Motor Vehicles Rules, 1993

63. Validity of permits issued by other region.

(1)There shall be no Regional Transport Authority for the National Capital Territory of Delhi. There shall be only one State Transport Authority for the whole of the National Capital Territory of Delhi.
(2)The Zonal Officer (s) shall work as branch office(s) of the Transport Department performing the functions as assigned by the Commissioner.