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[Cites 0, Cited by 17] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Motor Vehicles Act, 1988

(3)Every application [to drive a transport vehicle made] under sub-section (1) shall be accompanied by a medical certificate in such form as may be prescribed by the Central Government and signed by such registered medical practitioner, as the State Government or any person authorised in this behalf by the State Government may, by notification in the Official Gazette, appoint for this purpose:[***]