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[Cites 0, Cited by 0] [Section 97] [Entire Act]

NCT Delhi - Subsection

Section 97(3) in Delhi Motor Vehicles Rules, 1993

(3)Save the provisions of Rule 107 of the Central Motor Vehicles Rules, 1989, if any motor vehicle found plying within the State in contravention of above provisions, the vehicle shall be challaned impounded by the Traffic police checking staff of the Transport Department and its registration shall also be liable for cancellation.