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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Central Motor Vehicles Rules, 1989

(2)Where the driving license authorises the holder of such license to drive a transport vehicle as well as any other vehicle, then the licensing authority shall, subject to the production of medical certificate, renew such license for the appropriate period as specified in sub-section (2) of section 14.