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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in Motor Vehicles Act, 1939

(b)if it is not a [driving licence] [Substituted by Act 100 of 1956, section 14, for 'licence' (w.e.f. 16-2-1957).] issued under this Act, endorse the disqualification upon it and send it to the licensing authority by which it was issued: