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[Cites 0, Cited by 0] [Section 82(5)] [Section 82] [Entire Act]

NCT Delhi - Subsection

Section 82(5)(b) in Delhi Motor Vehicles Rules, 1993

(b)Before making any order of forfeiture under this rule, the licensing authority shall give the licensee an opportunity of being heard and shall record reasons in writing for such forfeiture.