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[Cites 0, Cited by 0] [Section 112(5)] [Section 112] [Entire Act]

NCT Delhi - Subsection

Section 112(5)(b) in Delhi Motor Vehicles Rules, 1993

(b)All registration and other marks required to be exhibited on a motor vehicle by or under the provisions of the Act shall at all times be maintained as far as may be reasonably possible in a clear and legible condition.