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[Cites 0, Cited by 0] [Section 81(9)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(9)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)if he is convicted of any offence under Chapter XIV and XVI of the India Penal Code Central, 1860 of, under any of the provision of any Act or any offence punishable under any law providing for the prevention of hoarding, smuggling or profiteering or adulteration of food or drugs or corruption;