Section 14(2)(iii) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 14(2)(iii) in The Motor Vehicles Act, 1988

(iii)has attained the age of fifty years but has not attained the age of fifty-five years on the date of issue or, renewal thereof, be effective until the date on which such person attains the age of sixty years; or

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Union of India - Subsection

Section 14(2)(iii) in The Motor Vehicles Act, 1988