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[Cites 0, Cited by 0] [Section 81(10)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(10)(d) in Delhi Motor Vehicles Rules, 1993

(d)If the licensing authority is satisfied that there are sufficient grounds for the removal of a travel agent/tour operator/excursion agent, etc., from the black-list he may, after recording the reasons, order his removal from such list and issue a fresh licence on payment of the prescribed fee and notify the name for information of all concerned.