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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

Union of India - Subsection

Section 21B(1) in Motor Vehicles Act, 1939

(1)Any person who is not disqualified under sub-section (1) of section 21C and who is not for the time being disqualified for holding or obtaining a conductor's licence may apply to the licensing authority having jurisdiction in the area in which he ordinarily resides or carries on business for the issue to him of a conductor's licence.