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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(1a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(1a)[ "ambulance or clinic van" means an omnibus or motor vehicle adapted to be used as such for carrying patients or other medical purpose] [Clause (1a)inserted by West Bengal Act 5 of 1992, w.e.f. 25.11.1991.];