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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(4) in Motor Vehicles Act, 1939

(4)For the purposes of this section, "diplomatic officer" or "consular officer" means any person who is recognised as such by the Central Government and if any question arises as to whether a person is or is not such an officer, the decision of the Central Government thereon shall be final.]