Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 64 in The Central Motor Vehicles Rules, 1989 64. Duration of letter of authority. - A letter of authority granted or renewed shall be effective for a period of five years from the date of grant or renewal.
