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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in Delhi Motor Vehicles Taxation Act, 1962

(2)No motor vehicle liable to tax under this Act shall be used or kept for use in Delhi unless the registered owner or the person having possession or control of each vehicle has obtained a valid token in respect of that vehicle, and that token is displayed on the vehicle in the prescribed manner.