4. Age limit in connection with driving of motor vehicles.
(1)No person under the age of eighteen years shall drive a motor vehicle in any public place.(2)Subject to the provisions of section 14, no person under the age of twenty years shall drive a transport vehicle in any public place.[* * * *] [Sub-section (3) omitted by Act 20 of 1942, section 3 (w.e.f. 2.3.1970).]
