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[Cites 0, Cited by 0] [Section 81(14)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(14)(i) in Delhi Motor Vehicles Rules, 1993

(i)No agent or canvasser to whom the licence is granted shall advertise in any newspaper, book list, classified directory or other publication unless, there is contained in such advertisement appearing in such newspaper, book list, classified directory or other publication, the licence number, the date of expiry of the licence and the particulars of the authority which granted the licence.