Section 20(2)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(a) in Motor Vehicles Act, 1939

(a)if the person in respect of whom the endorsement is to be made is at the time the holder of a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], he shall produce the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] to the Court or authority within five days, or such longer time as the Court or authority may fix, or

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Union of India - Subsection

Section 20(2)(a) in Motor Vehicles Act, 1939