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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Motor Vehicles Tax Act, 1958

(1)All motor vehicles [other than trailers drawn by motor vehicles,] [These words were inserted by Maharashtra 15 of 2001, Section 2.] designed and used solely for agricultural operations on farms or farm lands, shall be exempt from the payment of the tax.