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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(b) in The Central Motor Vehicles Rules, 1989

(b)[ in the case of an application for transport vehicle excluding E-rickshaw or E-cart, the driving license held by the applicant;] [Inserted by Notification No. G.S.R. 27 (E) dated 13.1.2015 (w.e.f. 2.6.1989)]