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 74] [Entire Act] NCT Delhi - Subsection Section 74(8) in Delhi Motor Vehicles Rules, 1993 (8)A motor cab or a auto-rickshaw shall be considered to be hired from the time it has been engaged or if called from a distance, from the point of such call.
