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[Cites 0, Cited by 0] [Section 50] [Entire Act]

NCT Delhi - Subsection

Section 50(6) in Delhi Motor Vehicles Rules, 1993

(6)The State Transport Authority may summon any applicant for permit to appear before it and may decline to grant the permit until the applicant has furnished such information as may reasonably be required by the State Transport Authority in connection with the application.