(3)[ Nothing in this Section shall apply to any vehicle registered under section 39 while it is being used in the execution of military manoeuvres within the area and during the period specified in the notification under sub-section (1) of section 2 of the Manoeuvres, Field Firing and Artillery Practice Act, 1938.] [Inserted by Act 100 of 1956 section 63 (w.e.f. 16-2-1957).]
