Section 76(4)(iii) in Delhi Motor Vehicles Rules, 1993

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NCT Delhi - Subsection

Section 76(4)(iii) in Delhi Motor Vehicles Rules, 1993

(iii)if an order permitting the establishment of a stand is not revoked under clause (i) of this sub-rule, it shall remain in force for three years or such lesser period as may be mentioned in the order and may be renewed from time to time by the District magistrate for a further period of not more than three years at a time.

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NCT Delhi - Subsection

Section 76(4)(iii) in Delhi Motor Vehicles Rules, 1993