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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Punjab - Subsection

Section 104(2) in The Punjab Motor Vehicles Rules, 1989

(2)No owner shall cause or allow any driver to drive a transport vehicle unless the owner has in his possession a record in writing of the name and address of the driver as set forth in this driving licence, the number of the licence and the name of authority by which it was issued.