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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(4) in Motor Vehicles Act, 1939

(4)If a licence to drive a particular class or description of motor vehicles is suspended under sub-section (1), the person hold such licence shall be debarred from holding or obtaining any licence to drive such particular class or description of motor vehicles so long as the suspension of the driving licence remains in force.