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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

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

(c)the issue of duplicate licences to replace licences lost, destroyed or mutilated, the replacement of photographs which have become obsolete, and the issue of temporary, licences to persons receiving instruction in driving [or to persons whose driving licences have been surrendered] [Inserted by the Motor Vehicles (Amendment) Act, 1956 (100 of 1956), Section 17 (w.e.f. 16.2.1957).], and the fees to be charged therefore;