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

NCT Delhi - Subsection

Section 50(1) in Delhi Motor Vehicles Rules, 1993

(1)Subject to the provisions of the Act and these rules and to the approval of the State Government, the State Transport Authority shall have power to make bye-laws to regulate the conduct of its business and shall likewise have power to amend such bye-laws, and the business of such authority shall be conducted accordingly under the direction of the Chairman.