Section 7(6)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6)(a) in Motor Vehicles Act, 1939

(a)that the applicant has previously held a licence to drive and that the period between the date of expiry of that licence and the date of such application does not exceed five years; or

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Union of India - Subsection

Section 7(6)(a) in Motor Vehicles Act, 1939