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 74] [Entire Act] NCT Delhi - Subsection Section 74(4) in Delhi Motor Vehicles Rules, 1993 (4)No person shall drive or cause or permit to be driven any motor cab or autorickshaw, if the fare meter is not attached to the vehicle and sealed or if he knows or has reasons to believe that it is not accurate or is not in proper working order.
