The Motor Vehicles Act, 1988

14. Currency of licences to drive motor vehicles.

1. A learner' icence issued  under this  Act shall, subject to the other provisions of this  Act, be effective for a period of six months from the date of issue of the licence.
2. A driving licence issued or renewed under this Act shall,--

1. in  the case  of a licence to drive a transport vehicle, be effective for a period of three years; and
2. in the case of any other licence,--

1. if   the  person  obtaining  the  licence,  either originally or  on renewal  thereof, has not attained the age of forty  years on the date of issue or, as the case may be, renewal thereof,--

1. be effective for a period of twenty years from the date of such issue or renewal; or
2. until  the date  on which  such person attains the age of forty years, whichever is earlier; (ii) if  the person  referred to  in sub-clause (i) has attained the  age of forty years on the date of issue or, as the case  may be, renewal thereof, be effective for a period of five years from the date of such issue or renewal:

Provided that  every driving  licence shall,  notwithstanding its expiry under  this sub-section,  continue to be effective for a period of thirty days from such expiry.

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