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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(b) in Motor Vehicles Act, 1939

(b)if, not being then the holder of a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], he subsequently obtains a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], he shall within five days after, obtaining the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] produce it to the Court or authority;