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[Cites 0, Cited by 0] [Section 86] [Entire Act]

NCT Delhi - Subsection

Section 86(2) in Delhi Motor Vehicles Rules, 1993

(2)Any passenger who is reasonably suspected by the driver or conductor of contravening these rule shall give his name and address to a police officer or to the driver or the conductor or to any passenger on demand and shall also give whatever information is required by any police officer or any official so empowered by the Commissioner.