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 14] [Entire Act] NCT Delhi - Subsection Section 14(3) in Delhi Motor Vehicles Rules, 1993 (3)Commissioner may debar any Registered Medical Practitioner from issuing Medical Certificate for the Purpose of obtaining a licence unless these rules in case he has charged more than the fee prescribed under rule 8.
