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 69] [Entire Act] NCT Delhi - Subsection Section 69(3) in Delhi Motor Vehicles Rules, 1993 (3)The State Transport Authority may specify in any permit the goods which shall not be carried in a stage carriage or contract carriage or the conditions subject to which certain classes of goods may be so carried.
