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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Motor Vehicles Act, 1988

(2)The licensing authority may refuse to issue a conductors licence
(a)if the applicant does not possess the minimum educational qualification;
(b)if the medical certificate produced by the applicant discloses that he is physically unfit to act as a conductor; and
(c)if any previous conductors licence held by the applicant was revoked.