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 2] [Entire Act] NCT Delhi - Subsection Section 2(e) in Delhi Motor Vehicles Taxation Act, 1962 (e)"registered owner" means the person in whose name a motor vehicle is registered under the Motor Vehicles Act, 1988 (59 of 1988);
