Section 3(4) in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
(4)Notwithstanding anything contained in Chapter VI including section 98 of the Motor Vehicles Act, the provisions of Chapter V of that Act and the rules made thereunder shall, so far as may be, apply in relation to the grant, renewal or variation of permit under this section as they apply in relation to the grant, renewal or variation of permit under the said Chapter V.
