(4)If a licence to drive a particular class or description of motor vehicles is suspended or cancelled under this section, the person holding such a licence shall be debarred from holding, or obtaining, any licence to drive such particular class or description of motor vehicles so long as the suspension or cancellation of the driving licence remains in force.Explanation. - For the purposes of this section, "Court making the conviction" means the Court by which the final order of conviction is made.]
