(6)The provisions of sub-sections (1) to [(5D)] [Inserted by Act 47 of 1978, section 16 (w.e.f. 16-1-1979).] so far as may be, apply to a motor vehicle which is subject to hypothecation they apply to any motor vehicle which is held under a hire-purchase agreement.] [Inserted by Act 47 of 1978.]
