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MOTOR VEHICLES (ANDHRA PRADESH AMENDMENT) ACT, 1972

MOTOR VEHICLES (ANDHRA PRADESH AMENDMENT) ACT, 1972

MOTOR VEHICLES (ANDHRA PRADESH AMENDMENT) ACT, 1972

Preamble - MOTOR VEHICLES (ANDHRA PRADESH AMENDMENT) ACT, 1972

THE MOTOR VEHICLES (ANDHRA PRADESH AMENDMENT) ACT, 1972 [1]

[Act No. 02 of 1972]

[03rd February, 1972]

PREAMBLE

An Act further to amend the Motor Vehicles Act, 1939 in its application to the State of Andhra Pradesh.

Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty-third Year of the Republic of India as follows:--

 

Section 1 - Short title extent and commencement

(1)     This Act may be called the Motor Vehicles (Andhra Pradesh Amendment) Act, 1972.

 

(2)     It extends to the whole of the State of Andhra Pradesh.

 

(3)     It shall be deemed to have come into force on the 2nd March, 1970.

 

Section 2 - Amendment of the Sixth Schedule to Central Act 4 of 1939

In the Sixth Schedule to the Motor Vehicles Act, 1939, for the groups of letters "AP, AA" specified in second column, against the State of Andhra Pradesh specified in the first column thereof, the groups of letters "AP, AA, AD" shall be substituted.


[1] Received the assent of the President on the 30th January, 1972. For Statement of Objects and Reasons, see Andhra Pradesh Gazette, Extraordinary, dated 7-8-1971 Part-IV-A, Page 2.