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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(j) in Delhi Motor Vehicles Rules, 1993

(j)"Lieutenant Governor" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under the Article 239 read with Article 239-AA of the Constitution of India;