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[Cites 0, Cited by 0] [Section 81(8)] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(8)(ii) in Delhi Motor Vehicles Rules, 1993

(ii)if he has been convicted of an offence under Chapter XIV or XVI of the Indian Penal Code, 1860 (Act 45 of 1860) or under any of the provisions of any Act or any offence(s) punishable under any law providing for prevention of hoarding or smuggling or profiteering or adulteration of food and drugs or corruption and two years have not elapsed since the termination of the sentence imposed upon him;