(1)The authority specified in Part B of the Fourth Schedule may register any motor vehicle which is the property [or for the time being under the exclusive control] [Inserted by Act 20 of 1942, section 11 (w.e.f. 3.4.1942).] of the Central Government and any vehicle so registered shall not, so long as it remains the property [or under the exclusive control] [Inserted by Act 20 of 1942, section 11 (w.e.f. 3.4.1942).] of the Central Government, require to be registered otherwise under this Act.
