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[Section 21B] [Complete Act]
Central Government Act
Section 21B(1) in The 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.