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[Cites 0, Cited by 0] [Section 77] [Entire Act]

NCT Delhi - Subsection

Section 77(1) in Delhi Motor Vehicles Rules, 1993

(1)If the holder of a permit ceases to reside or to have his place of business changes, as the case may be, at the address set forth in the permit, he shall within fourteen days send the permit to the State Transport Authority intimating the new address.