Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Motor Vehicles Act, 1939

(3)[ Notwithstanding anything contained in sub,-section (1), a person who holds an effective driving licence authorising him to drive a motor car may drive any motor cab hired by him for his own use.] [Inserted by Motor Vehicles (Amendment) Act, 1959 (56 of 1969), Section 3 (2-3-1970).]