The MOTOR VEHICLES (ARUNACHAL PRADESH AMENDMENT) ACT, 1987

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THE MOTOR VEHICLES (ARUNACHAL PRADESH
AMENDMENT) ACT, 1987
(ACT NO. 5 OF 1988)
AN
ACT
further to qmend the Motor Vehicles Act, 1939 in its
opplicotion to the Stdtc of Arunqchal Pradcsh.
BE it enacted by the Legislative Assembly of
Arunachal Pradesh in the Thirt)-eighth Year of the
Republic of lndia as lollows:--
(l) TIis Act may be called the Motor Vehicles
(Arunachal Pradesh Amendment) Act, 1987.
(2\ It extends to the $'hole of thc State of
Arunachal Pradesh.
(3) It shall come into force at once.
2.
Short title.
extent and
commeDce-
menl.
Amendment
of Section
I l0 (Central
Act 4 of
1939).
In the Motor Vehicles Act, 1939 (Central Act 4 of
1939) in its application to the State of Arunachal
Pradesh (hereinafter referred to as the principal
Act), in sulr-section (3) of Section ll0"--
(i) in clause (c) the words "or" shall bc added
at the end :
(ii) after clause (c) the following clause shall be
iDserted, namely :-
"(d) is a Deputy Commissioner or Additional
Deputy Commissioner of a District.
Explonation .'- For the purpose of this sub-section,
the expression 'Additional Deputy Commissioner' means
an Extra-Assistant Commissioner (Selection Grade)
desiSDated as Additional Deputy Commissioner."
IYOIE : Published in the Arunachal Pradesh Gazette,
Extraordinary No. 4, Vol IV, dated February 4, 1988

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