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NCT Delhi - Section

Section 125 in Delhi Motor Vehicles Rules, 1993

125. Regulations.

- The State Government may, by order published in the Official Gazette make regulations for purpose of carrying into effect the provisions of Delhi motor Vehicles Rules, 1993. Such regulations shall however not be, inconsistent with the provisions of the Motor Vehicles Act, 1988. Central Motor Vehicles Rules, 1989, and these Rules, 1993.