Section 2 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008
2. Amendment of section 2 of West Ben. Act XIX of 1989.
- In sub-section (1) of section 2 of the West Bengal Additional Tax and One-time Tax on Motor Vehicles Act, 1989 (hereinafter referred to as the principal Act), -(1)in clause (e), for the words "or invalid carriage", the words "or invalid carriage and includes battery operated motor car" shall be substituted;(2)in clause (f), for the words and figures "Motor Vehicles Act, 1988 (59 of 1988)", the words and figures "Motor Vehicles Act, 1988 and includes battery operated motor cycle" shall be substituted;(3)in clause (g), for the words and figures "Motor Vehicles Act, 1988", the words and figures "Motor Vehicles Act, 1988 and includes battery operated motor vehicles" shall be substituted;(4)in clause (h), for the words and figures "Motor Vehicles Act, 1988", the words and figures "Motor Vehicles Act, 1988 and includes battery operated omnibus" shall be substituted.
