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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c1a) in The Service Tax Rules, 1994

(c1a)[ "goods carriage" has the meaning assigned to it in clause (14) of section 2 of the Motor Vehicles Act, 1988 (59 of 1988);] [Inserted (w.e.f. 1.07.2012) by Notification No.36/2012-Service Tax dated 20.06.2012.]