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(6) in Delhi Motor Vehicles Rules, 1993 (6)In case the State Transport Authority extends the effects of a permit to an area or route in another State, a supplementary fee shall be payable at the same rate as if the permit has been countersigned for the second region.
