WAML NADU GOVERNMENT aAZETTE EXTRAORDINARY 15 -- _L_
he following : Act of the Ta .mil Nad Asser~bly received the assent of the Governor on the 8th February 1991 and is hereby published
k for general informatbn :-
ACT No. 6 OF 1991.
An Act to repeat t72e Tat?zi2 Nadu Jlotor Vehicles (Specrcil Provisions) .4ct,
4 p fiE i t enacted by the Legklative Assembly of the State of Tamil Nadu in the Forty-first Year of the Republic of India as follows :- -
1. (1) This Act may be called the Tamil N d u Motor Vehidea (Special Short title Provisions)- Repeal Act, 1991. rad
c4nnrn- (2) It shall be deemed to have come int& force m the 4%h day of
June 1976.
The Tamil repealed.
Nadu Motor T: Pro tvisions) Act, 1987, Repeal.
N@u '7 3. Tbt, Tamil Nadu Motor Vehicles (Speck1 Provi&ms) Repeal Repeal mf i n w 6 Ordinance, 1990, & hereby repealed. clrdinmce. j m* < 6
I? [ :. (By order of the Governor.)
B %;
1'- - .,qi$l.l, I >> I?. JEYASISCIX Secretar Cov ern),
PETER, nent, LMU Depwtme