Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A] [Entire Act] Union of India - Subsection Section 8A(3) in Motor Vehicles Act, 1939 (3)No fee other than a fee for the test of competence to drive shall be charged for an addition to a driving licence under this section.] [Substituted by Act 100 of 1956, section 5(b) for the first proviso (w.e.f. 16-2-1957).]
