Section 9(2)(b) in The Motor Vehicles Act, 1988

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Union of India - Subsection

Section 9(2)(b) in The Motor Vehicles Act, 1988

(b)the applicant is not suffering from any disability which is likely to cause driving by him to be a source of danger to the public; and the licensing authority may, for that purpose, require the applicant to produce a medical certificate in the same form and in the same manner as is referred to in sub-section (3) of section 8:

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Union of India - Subsection

Section 9(2)(b) in The Motor Vehicles Act, 1988