Section 41(2)(l) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(l) in Motor Vehicles Act, 1939

(l)the exemption of road-rollers, [graders and other vehicles designed and used solely for the construction, repair and cleansing of roads] [Inserted by Act 20 of 1942, section 12 (w.e.f. 3.4.1942).] from all or any of the provisions of this Chapter and the rules made thereunder, and the conditions governing such exemption; and the exemption of [goods vehicles, being light motor vehicles] [Substituted by Act 100 of 1956, section 35, for 'delivery vans' (w.e.f. 16-2-1957).] from the provisions of section 38 and the conditions governing such exemption; and

(la)[ the conditions governing the registration of rebuilt vehicles;] [Inserted by Act 47 of 1978, section 19 (w.e.f. 16-1-1979).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 41(2)(l) in Motor Vehicles Act, 1939