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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(1)(x) in Delhi Motor Vehicles Rules, 1993

(x)not use or attempt to use any ticket which has been altered or defaced or in the case of a ticket, bearing an indication that it is not transferable, issued to another person;