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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(5) in Delhi Motor Vehicles Rules, 1993

(5)Notwithstanding the provisions of sub-rules (1), (2) and (3) the State Government may, in case of goods vehicle owned by the Government, Railways or local Bodies, allow carriage of more than six persons provided that such numbers shall not exceed the area in square decimeter of the floor of vehicle divided by sixty five.