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[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

NCT Delhi - Subsection

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

(ii)before revoking any order under the prescribed clause (i) of this sub-rule, the District Magistrate shall give the person authorized to administer the stand, an opportunity of being heard, and shall record his reasons in writing;