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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(1) in Delhi Motor Vehicles Rules, 1993

(1)No driver or conductor of a public service vehicle shall cause or allow to enter into or to be placed or carried in the vehicle any person whom he knows or has reasons to believe to be suffering from infectious or contagious disease or the corpse of any person whom he knows of has reasons to believe to have been suffering from any such disease.