Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] NCT Delhi - Subsection Section 53(3) in Delhi Motor Vehicles Rules, 1993 (3)In granting any permit the State Transport Authority shall have power to make the terms of the application in a reasonable degree, and in such case the application shall be deemed to be an application for a permit in the form granted.
