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 3] [Entire Act] NCT Delhi - Subsection Section 3(4) in Delhi Motor Vehicles Rules, 1993 (4)Communication. - The Licensing Authority shall communicate the particulars of an adverse entry received from any other agency/court to all the zones of the Transport Department for their records.
