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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

NCT Delhi - Subsection

Section 7B(5) in Delhi Motor Vehicles Rules, 1993

(5)No vehicle as referred to in sub-rule (1) shall after six months of the commencement of Delhi Motor Vehicles (Amendment) rules, 1988, be driven by a person unless he holds valid driving licence issued to him by a licencing authority of the national Capital Territory of Delhi and an authorization card shall be displayed conspicuously in the vehicle.