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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(a) in Delhi Motor Vehicles Rules, 1993

(a)"Act" means the Motor Vehicles Act, 1988 (Act No. 59 of 1988);
(aa)[ "Appellate Authority" means an officers not below the rank of Joint Commissioner as authorized by the Commissioner from time to time.] [Inserted vide notification no. 19 (54)/Tpt/Sectt./07 dated 15-02-2007]