(4)The mention of particular matters in this section shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1987) with regard to the effect repeals.[217-A. Renewal of permits, driving licences and registration granted under the Motor Vehicles Act, 1939. - Notwithstanding the repeal by sub-section (1) of section 217 of the enactments referred to in that sub-section, any certificate of fitness or registration licence or permit issued or granted under the said enactments may be renewed under this Act.][[Schedule I]
