(1)A person in respect of whom any disqualification order is made shall be debarred to the extent and for the period specified in such order from holding or obtaining a [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).] and the [driving licence] [Substituted by Act 100 of 1956, section 16, for 'licence' (w.e.f. 16-2-1957).], if any, held by such person at the date of the order shall cease to be effective [to such extent and] [Inserted by Act 56 of 1969, section 8 (w.e.f. 2-3-1970).] during such period.
