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[Cites 0, Cited by 6] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6) in The Motor Vehicles Act, 1988

(6)The test of competence to drive shall be carried out in a vehicle of the type to which the application refers:Provided that a person who passed a test in driving a motor cycle with gear shall be deemed also to have passed a test in driving a motor cycle without gear.