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

Union of India - Subsection

Section 6(3) in Motor Vehicles Act, 1939

(3)Nothing in this section shall prevent a licensing authority having the jurisdiction referred to in sub-section (1) of section 7 from adding to the classes of vehicle which the [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] authorises the holder to drive.