(4)[ The period of validity of medical fitness specified in sub-rule (3), shall be reduced to two years after the holder of the licence has attained the age of forty years which shall be further reduced to one year after the holder of the licence has attained the age of fifty years.] [Substituted by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).]
