Section 9 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
9. Construction of reference to Motor Vehicles Act, 1939.
- Any reference in this Act to any of the provisions or any Chapter of the Motor Vehicles Act shall, during the period commencing from the 4th day of June 1976 and ending with the 30th day of June 1989, be construed as reference to the corresponding provisions or Chapter of the Motor Vehicles Act, 1939 (Central Act IV of 1939).
