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[Cites 0, Cited by 0] [Section 123] [Entire Act]

NCT Delhi - Subsection

Section 123(9) in Delhi Motor Vehicles Rules, 1993

(9)The concerned person may get the vehicle released within a period of ten days from the date of seizure or detention of the vehicle, as the case may be, after complying with the requirements of law and on approval of the competent authority.