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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Motor Vehicles Act, 1939

(2)No holder of a [driving licence] [Substituted by Act 100 of 1956, section 4, for 'licence' (w.e.f. 16-2-1957).] shall permit it to be used by any other person.