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THE MOTOR VEHICLES (ARUNACHAL PRADESH AMENDMENT) ACT, 1987
(ACT NO. 5 OF 1988)
AN ACT
further to qmend the Motor Vehicles Act, 1939 in its opplicotion to the Stdtc of Arunqchal Pradcsh.
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirt)-eighth Year of the Republic of lndia as lollows:--
(l) TIis Act may be called the Motor Vehicles (Arunachal Pradesh Amendment) Act, 1987.
(2\ It extends to the $'hole of thc State of Arunachal Pradesh.
(3) It shall come into force at once.
2.
Short title. extent and commeDce- menl.
Amendment of Section I l0 (Central Act 4 of 1939).
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 sulr-section (3) of Section ll0"--
(i) in clause (c) the words "or" shall bc added at the end :
(ii) after clause (c) the following clause shall be iDserted, namely :- "(d) is a Deputy Commissioner or Additional Deputy Commissioner of a District.
Explonation .'- For the purpose of this sub-section, the expression 'Additional Deputy Commissioner' means an Extra-Assistant Commissioner (Selection Grade) desiSDated as Additional Deputy Commissioner."
IYOIE : Published in the Arunachal Pradesh Gazette, Extraordinary No. 4, Vol IV, dated February 4, 1988