(1)Subject to the provisions of section 29, a motor vehicle registered in accordance with this Chapter in any [State] [Substituted for the word 'Province' by A.L.O. 1950.]. [* * *] [The words 'or deemed to be registered under this Act' omitted by Act 20 of 1942, section 8 (w.e.f 3.4.1942)] shall not require to be registered [elsewhere in India] [Substituted for the word 'in any other Province' by A.L.O. 1950.] and a certificate of registration issued or in force under this Act in respect of such vehicle shall be effective throughout [India] [Substituted for the words 'the States' by Part B States (Laws) Act, 1951 (3 of 1951) Section 3 and Schedule (w.e.f. 3.4.1942).].[* * *] [Proviso to sub-section (1) was omitted by Act 20 of 1942, section 8 (w.e.f. 3.4.1942).][* * *] [Sub-sections (2), (3), (4) and (5) omitted by Act 25 of 1968, section 2 and Schedule (w.e.f. 15-8-1968)]
