Section 66(4)(a) in The Motor Vehicles Act, 1988

[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4)(a) in The Motor Vehicles Act, 1988

(a)be disqualified from applying for a licence under the scheme made under sub-section (3) of section 67 or sub-section (1) of section 88A by reason of holding such permit; and

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Union of India - Subsection

Section 66(4)(a) in The Motor Vehicles Act, 1988