Section 7(5)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5)(a) in Motor Vehicles Act, 1939

(a)a [driving licence] [Substituted by Act 100 of 1956, section 5, for 'licence' (w.e.f. 16-2-1957).] limited to driving an invalid carriage may be issued to the applicant, if the licensing authority is satisfied that he is fit to drive such a carriage,

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Union of India - Subsection

Section 7(5)(a) in Motor Vehicles Act, 1939