Section 2 in The Punjab Motor Vehicles Taxation (Amendment) Act, 2000
2. Amendment of Section 2 of Punjab Act 4 of 1924.
- In the Punjab Motor Vehicles Taxation Act, 1924 (hereinafter referred to as the principal Act), in Section 2, for clause (aaa), the following clause shall be substituted, namely :-"(aaa) "motor cycle" means a two wheeled motor vehicle, inclusive of any detachable side-car having an extra wheel, attached to a motor vehicle ;";
