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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(a) in The Punjab Motor Vehicles Taxation Act, 1924

(a)"licensing officer" means a person appointed by the [State] [Substituted for the word 'an officer' by Punjab Act 30 of 1961.] Government to perform the duties and exercise the powers imposed or conferred upon a licensing officer under this Act;