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 90] [Entire Act] NCT Delhi - Subsection Section 90(3) in Delhi Motor Vehicles Rules, 1993 (3)The objector or his authorized agent, as the case may be, shall send a copy of the memorandum simultaneously to the State Transport Undertaking.
