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 31] [Entire Act] NCT Delhi - Subsection Section 31(2) in Delhi Motor Vehicles Rules, 1993 (2)At the time of the issue/ renewal of registration certificate or certificate of fitness, the vehicle owner shall submit a proof of residence as given under rule 4 of the Central Motor Vehicles Rules, 1989.
