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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(f) in Motor Vehicles Act, 1939

(f)[ the exemption of prescribed persons, or prescribed classes of persons from payment of all or any portion of the fees payable under this Chapter;] [Substituted for original clause by Act 20 of 1942, section 6 (w.e.f. 3.4.1942).]