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[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)vehicles, boats and animals vesting in the [Government] [ This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] and used solely for public purposes and not used or intended to be used for purposes of profit including vehicles, boats and animals belonging to the Defence Forces;