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THE MOTOR VEHICLES (ARUNACHAL PRADESH AMENDMENT) ACT, 1987
THE MOTOR VEHICLES (ARUNACHAL PRADESH AMENDMENT) ACT, 1987
(ACT NO. 5 OF 1988)
An Act further to amend the Motor Vehicles Act, 1939 in its application to the State of Arunachal Pradesh.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:—
Short title, extent and commencement.
1. (1) This Act may be called the Motor Vehicles (Arunachal Pradesh Amendment) Act, 1987.
(2) It extends to the whole of the State of Arunachal Pradesh.
(3) It shall come into force at once.
Amendment of Section 110 (Central Act 4 of 1939).
2. In the Motor Vehicles Act, 1939 (Central Act 4 of 1939) in its application to the State of Arunachal Pradesh (hereinafter referred to as the principal Act), in sub-section (3) of Section 110.—
(i) in clause (c) the words “or" shall be added at the end :
(ii) after clause (c) the following clause shall be inserted, namely:—
“(d) is a Deputy Commissioner or Additional Deputy Commissioner of a District.
Explanation:- For the purpose of this sub-section, the expression Additional Deputy Commissioner’ means an Extra-Assistant Commissioner (Selection Grade) designated as Additional Deputy Commissioner.”
