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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(6) in Delhi Motor Vehicles Rules, 1993

(6)In the case of vehicles intended to be permanently registered in any other State or Union Territory of India, the registering authority on receiving Foil B under the preceding sub-rule shall forthwith send an acknowledgement to the authority which issued it and that authority shall attach the acknowledgement to the authority which issued ti and that authority shall attach the acknowledgement to the counterfoil.