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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(3)(i) in Delhi Motor Vehicles Rules, 1993

(i)direct the holder of the permit within such period, not exceeding one month from the date of occurrence, either to make good the damage to or failure of the vehicle or to provide a substitute vehicle, or