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[Cites 0, Cited by 0] [Section 34] [Entire Act]

NCT Delhi - Subsection

Section 34(7) in Delhi Motor Vehicles Rules, 1993

(7)The records maintained under sub-rule (4) by any firm of motor dealers or association of persons approved for the purpose of issuing temporary certificate of registration and temporary registration mark, shall be open to inspection at all reasonable times by any police officer not below the rank of sub-inspector or any officer of the Transport Department, if so empowered by the Commissioner.