Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] NCT Delhi - Subsection Section 74(5) in Delhi Motor Vehicles Rules, 1993 (5)No fare meter, which is in any way defective shall be fitted to any motor cab or auto-rickshaw and no motor cab or auto-rickshaw which is in any way fitted with a defective fare meter shall be sued in any public place.
