Motor Vehicles (West Bengal Amendment) Act, 1973

Motor Vehicles (West Bengal Amendment) Act, 1973 1. Short title. 2. Application of the Act. 3. Amendment of section 68HH of Act 4 of 1939. 4. Repeal and savings.

The Motor Vehicles (West Bengal Amendment) Act, 1973

West Bengal Act 15 of 1973

WB124

[22nd March. 1973.]

Assent of the President first published in the Calcutta Gazette. Extraordinary, dated the 22nd March, 1973.

An Act to amend the Motor Vehicles Act, 1939, in its application to West Bengal.

Whereas it is expedient to amend the Motor Vehicles Act, 1939, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;

It is hereby enacted as follows:-

1. Short title. - This Act may be called the Motor Vehicles (West Bengal Amendment) Act, 1973.
2. Application of the Act. - The Motor Vehicles Act, 1939 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided.
3. Amendment of section 68HH of Act 4 of 1939. - In this said Act, section 68HH inserted by section 3 of the Motor Vehicles (West Bengal Third Amendment) Act, 1967, shall be renumbered as section 68HA.
4. Repeal and savings. - (1) The Motor Vehicles (West Bengal Amendment) Ordinance, 1972, is hereby repealed.

(2) Anything done or any action taken under the said Act as amended by the Motor Vehicles (West Bengal Amendment) Ordinance, 1972, shall be deemed to have been validly done or taken under the said Act as amended by this Act as if this Act had commenced on the 11th day of December, 1972.