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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

NCT Delhi - Subsection

Section 108(3)(b) in Delhi Motor Vehicles Rules, 1993

(b)In making an order permitting a place to be used as a parking place or as a stand as the case may be, the District Magistrate may further attach to it any one or more of the following conditions, namely, that the local authority or person authorized to administer the parking place or the stand shall: