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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(1) in Delhi Motor Vehicles Rules, 1993

(1)If there is any valid agreement with any other State or a Union Territory Administration to the effect that permits granted in other State shall also be valid in the National Capital Territory of Delhi without countersignature then it will be valid without countersignature.