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 59] [Entire Act] NCT Delhi - Subsection Section 59(2) in Delhi Motor Vehicles Rules, 1993 (2)In the case of reserve of stage carriages the fees payable shall be calculated on the maximum number of vehicle which the permits holder is authorized to have in operation at any one time.
