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[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(3)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)[ The application shall be accompanied by the license fee of Rs. Four thousand only for Head Office and Rs. One thousand only for each branch office;] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.]