Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(12) in Motor Vehicles Act, 1939 (12)"licensing authority" means an authority empowered to grant licences, appointed by the State Government by rule made under section 21 [or section 21J] [Added by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).];
