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

Union of India - Subsection

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

(2)A State Government may prescribe the conditions subject to which sub-section (1) shall not apply to a driver of a stage carriage performing the functions of a conductor or to a person employed to act as a conductor for a period not exceeding one month.