Section 42(2)(a) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(a) in Motor Vehicles Act, 1939

(a)the delivery or collection by or on behalf of the owner of goods sold, used or let on hire or hire-purchase in the course of any trade or business carried on by him other than the trade or business of providing transport,

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Union of India - Subsection

Section 42(2)(a) in Motor Vehicles Act, 1939