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[Cites 0, Cited by 0] [Section 77] [Entire Act]

NCT Delhi - Subsection

Section 77(2) in Delhi Motor Vehicles Rules, 1993

(2)Upon receipt of intimation under sub-rule (1) the State Transport Authority shall, after making such enquiries as it deems fit, enter in the permit the new address and shall intimate the new particulars to the authority of any region in which the permit is valid by virtue of countersignature or otherwise.