(1)Subject to any rules made by a [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] under sub-section (3), a [driving licence] [Substituted by section 6, Act 100 of 1956, for 'licence' (w.e.f. 16-2-1957).] issued under the foregoing sections shall be effective throughout [India] [Substituted by Act 3 of 1951, section 3 and Schedule for 'the States'.].[* * * *] [Sub-section (2) omitted by Act 25 of 1968, section 2 and Schedule (w.e.f. 15-8-1968).]
