Section 9(2)(a) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(a) in The Motor Vehicles Act, 1988

(a)( i ) the applicant has previously held a driving licence to drive such class of vehicle and that the period between the date of expiry of that licence and the date of the application does not exceed five years, or

(ii)the applicant holds or has previously held a driving licence to drive such class of vehicle issued under section 18, or

(iii)the applicant holds a driving licence to drive such class of vehicle issued by a competent authority of any country outside India, subject to the condition that the applicant complies with the provisions of sub-section (3) of section 8,

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Union of India - Subsection

Section 9(2)(a) in The Motor Vehicles Act, 1988