Section 2(1)(el) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(el) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(el)"dealer in motor vehicles" means a person whose principal business is of buying, selling or both buying and selling, motor vehicles;] [Cause (el) shall be deemed always to have been inserted by Maharashtra 9 of 1988, Section 31.]

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State of Maharashtra - Subsection

Section 2(1)(el) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987