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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(2) in Delhi Motor Vehicles Rules, 1993

(2)Notwithstanding the provision of sub-rule(1) above the driver and the conductor may, upon application in writing by a registered medical practitioner, allow a person suffering from an infectious or contagious disease or the corpse of any such person to be carried in a public service vehicle provided that no other person or persons in attendance of the sick person, shall be carried in the vehicle at the same time.