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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5A) in Motor Vehicles Act, 1939

(5A)[ "driving licence" means the document issued by a competent authority under Chapter II authorising the person specified therein to drive a motor vehicle or a motor vehicle of any specified class or description;] [Inserted by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).]