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[Cites 0, Cited by 0] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(3) in Motor Vehicles Act, 1939

(3)Where an accused person pleads guilty and remits the sum specified and has complied with the provisions of sub-section (2), no further proceedings in respect of the offence shall be taken against, him, nor shall he be liable to be disqualified for holding or obtaining a licence by reason of his having pleaded guilty.