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[Cites 0, Cited by 0] [Section 81(14)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(14)(h) in Delhi Motor Vehicles Rules, 1993

(h)The licensee shall undertake to maintain an office under the charge of full time member of their shall who should be in a position to give accurate and upto date information regarding the transport and accommodation facilities, currency and customs regulation and general information about travel, etc.