(7)[ The test of competence to drive shall be carried out in a vehicle of the type' to which the application refers, and, for the purposes of Part I of the test,-] [Substituted by Act 100 of 1956, section 5, for the original sub-section (w.e.f. 16.2.1957).](a)[ a person who passes the test in driving a heavy goods vehicle shall be deemed also to have passed the test in driving any medium goods vehicle or light motor vehicle; [Substituted by Act 47 of 1978, section 3 (w.e.f. 16-1-1979).](b)a person who passes the test in driving a heavy passenger motor vehicle shall be deemed also to have passed the test in driving any medium passenger motor vehicle or light motor vehicle;.(c)a person who passes the test in driving a medium goods vehicle or a medium passenger motor vehicle shall be deemed also to have passed the test in driving any light motor vehicle.]
