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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

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

(d)the conditions subject to which a Regional Transport Authority may disqualify a person for holding a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] to drive a [transport vehicle] [Substituted for 'licence' and 'public service vehicle', (w.e.f. 16.2.1967).];
(dd)[ the badges and uniform to be worn by drivers of [transport vehicles] [Inserted by the Motor Vehicles (amendment) Act, 1956 (100 of 1956), (w.e.f. 16.2.1967).] the fees to be paid in respect of badges;]