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

State of Uttar Pradesh - Subsection

Section 8(ii) in U.P. Inspectorate of Government Offices Drivers Service Rules, 1992

(ii)must possess valid driving licence (Heavy Vehicles) for the post of Driver (Heavy Vehicle) and driving licence (Light Vehicle) for the post of Driver (Light Vehicle) for a period of not less than 3 years preceding the date of notification of vacancies under Rule 14.