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

Union of India - Subsection

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

(2)Upon the issue of any such order, the holder of the conductor's licence shall forthwith surrender the licence to the authority making the order, if the licence has not already been surrendered, and the authority shall keep the licence until the disqualification has expired or has been removed.