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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(6) in Delhi Motor Vehicles Rules, 1993

(6)Any permit or part of permit which is found by any person shall be delivered by that person to the nearest police station or to the holder or to the State Transport Authority and if the holder finds or receives any permit or part of a permit in respect of which a duplicate has been issued, he shall return the original to the State Transport Authority by which it was issued.