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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in Motor Vehicles Act, 1939

(a)the appointment, jurisdiction, control and functions of licensing authorities and other prescribed authorities:
(aa)[ the minimum qualifications of persons to whom licences to drive transport vehicles are issued, the time within which such qualification are to be acquired by persons holding immediately before the commencement of the licensing authorities and other prescribed authorities. Motor Vehicles (Amendment) Act, 1969, licences to drive transport vehicles, and the duties, functions and conduct of such persons;] [Substituted by Act 56 of 1969, section 9, for clause (aa) (w.e.f. 1-10-1970).]
(aaa)[ the minimum educational qualifications of persons to whom licences to drive transport vehicles are issued after the commencement of the Motor Vehicles (Amendment) Act, 1978 and the time within which such qualifications are to be acquired by such persons;] [Inserted by Act 47 of 1978, section 8 (w.e.f. 16-1-1979).]