Legal Document View

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
[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(1)(a) in Delhi Motor Vehicles Rules, 1993

(a)The District Magistrate may in consultation with the local authority having jurisdiction in the area concerned; make an order permitting any place to be used as a stand without such an order no place shall be so used: