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[Cites 0, Cited by 1] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(3) in The Motor Vehicles Act, 1988

(3)Except as provided by sub-section (1) [or sub-section (1A)], no traffic sign shall, after the commencement of this Act, be placed or erected on or near any road; but all traffic signs placed or erected prior to the commencement of this Act by any competent authority shall for the purpose of this Act be deemed to be traffic signs placed or erected under the provisions of sub-section (1).