72A. [ Endorsement of certificates and licences granted in bangladesh. [Inserted by Act 58 of 1949, Section 2.]
Any certificate or licence granted by the [Government of Bangladesh] [***] [These words shall stand unmodified, vide the A. O. 1950.] in accordance with the provisions of any law for the time being in force in [that country] [Substituted by Act 35 of 1977, Section 32, for "of a Prvince in Pakistan" (w.e.f. 1.5.1978).] corresponding to the provisions of Chapter II or Chapter III of this Act may, on payment of the fees prescribed for the grant of a similar certificate or licence under this Act, be endorsed by-(a)the Government of any State in India, or(b)with the general or special sanction of the Government of such State, by any authority competent to grant a similar certificate or licence under this Act.and upon any such certificate or licence being so endorsed, it shall have effect as if it had been granted under this Act.]
