(1)This Act may be called the Motor Vehicles Act, 1939.(2)[ It extends to the whole of India [* * * ] [Substituted by Act 5 of 1960, section 2, for sub-sections (2) and (3) (w.e.f. 15-7-1960).]Provided that Chapter VIII shall take effect in the State of Kerala only from such date as the Central Government may, by [notification] [Chapter VIII took effect in Kerala on 15-7-1960 - See section 3 of Act V of 1960 and S.O. 1724, Gazette of India, 13.3.1960, Part II, section 3(ii), extraordinary, page 403.] in the Official Gazette, appoint; and until that Chapter so takes effect in that State, Chapter VII of the Travancore-Cochin Motor Vehicles Act, 1125, shall have effect in that State as if enacted in this Act.]
