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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Central Motor Vehicles Rules, 1989

(2)The test of competence to drive referred to in sub-section(3) of section 9 shall be conducted by the licensing authority or such other person as may be authorized in this behalf by the State Government in a vehicle of the type to which the application relates.