Section 9(3)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(a) in Motor Vehicles Act, 1939

(a)provide that a specification entitling the holder of a [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] [to drive as a paid employee or to drive a transport vehicle] [Substituted for 'to drive a transport vehicle' by Act 47 of 1978, section 5 (w.e.f. 16-1-1979).] shall be made in the [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] only by or under the authority of the Regional Transport Authority constituted under Chapter IV,

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Union of India - Subsection

Section 9(3)(a) in Motor Vehicles Act, 1939