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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(5) in Delhi Motor Vehicles Rules, 1993

(5)Control over District Magistrates. - All orders by a District Magistrate sanctioning the establishment of a stand, or revoking or modifying an order permitting the establishment of a stand, shall be appealable to the State Government whose orders thereon shall be final.