Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(a) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(a)12-B. Document for the proof of address and age. - In addition to the document specified in Rule 4 of the Central Rules the Licensing Authority of the Registering Authority, as the case may be, may also accept applicant's (1) Voter Identity Card, (2) Aadhaar Card, (3) Permanent Residence Certificate issued by Competent Officer, as evidence of address and age, for issue of Motor Vehicle Driving Licence and Motor Vehicle Registration Certificate.