- [* * *] [The brackets and figure '(1)' omitted by Act 20 of 1942, section 7. (w.e.f. 3.7.1942).] Subject to the provisions of [section 24A,] [Inserted by Act 100 of 1956, section 20 (w.e.f. 16-2-1957).] section 25 and section 39, every owner of a motor vehicle shall cause the vehicle to be registered by a registering authority in the [State] [Substituted for the word 'Province' by A.L.O., 1950.] in which he has the residence or place of business where the vehicle is normally kept.[* * *] [Sub-sections (2) and (3) were omitted by the Motor Vehicles (Amendment) Act, 1942 (20 of 1942), section 7 (w.e.f. 3.4.1942).]
