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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(3) in Delhi Motor Vehicles Rules, 1993

(3)The holder of the permit shall cause the relevant copy of permit or the temporary permit, as the case may be carried in frame or other suitable container affixed to the inside of the one of the doors used by passengers for gaining access to the vehicle in the case of public service vehicle and one of the doors used for gaining access to the driver's seat in the case of goods vehicle and shall maintain it in a clean and legible condition.