(4)The authority issuing any [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] under this section shall at the request of any State Government furnish such information respecting any person to whom a [driving licences] [Substituted by section 13, Act 100 of 1956, for 'licences' (w.e.f. 16-2-1957).] is issued as that Government may at any time require.
