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[Section 17(5)] [Section 17] [Complete Act]
Central Government Act
Section 17(5)(c) in The Motor Vehicles Act, 1939
(c) who is convicted of an offence punishable under section 123: Provided that the period of disqualification shall not exceed 3[ in the case referred to in clause (a), five years, or, in the case referred to in clause (b), two years] or, in the case referred to in clause (c), one year.