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[Cites 0, Cited by 0] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(3) in The Motor Vehicles Act, 1988

(3)The provisions of sub-section (1) and sub-section (2) shall not apply to such guardian or owner if the juvenile committing the offence had been granted a learner's licence under section 8 or a driving licence and was operating a motor vehicle which such juvenile was licensed to operate.