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[Cites 0, Cited by 2] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Motor Vehicles Act, 1988

(3)Where the Central Government is satisfied that it is necessary or expedient so to do, it may, by rules made in this behalf, exempt generally, either absolutely or subject to such conditions as may be specified in the rules, any class of schools or establishments imparting instruction in driving of motor vehicles or matters connected therewith from the provisions of this section.