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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(5) in Andhra Pradesh Motor Vehicles Taxation Act, 1963

(5)No motor vehicle shall be used in any public place in the State at any time after the issue of a notification under sub-section (1) of Section 3, unless a licence permitting its use during such time has been obtained as specified in Clause (a) of sub-section (1) or sub-section (4).