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[Cites 0, Cited by 0] [Section 21F] [Entire Act]

Union of India - Subsection

Section 21F(1) in Motor Vehicles Act, 1939

(1)If any licensing authority or any Regional Transport Authority constituted under Chapter IV is of opinion that it is necessary to disqualify the holder of a conductor's licence for holding or obtaining such a licence on account of his previous conduct as a conductor, it may, for reasons to be recorded, make an order disqualifying that person for a specified period, not exceeding one year, for holding or obtaining a conductor's licence.