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

State of Haryana - Subsection

Section 2(i) in The Punjab Passengers and Goods Taxation Act, 1952

(i)[ "motor vehicle" means a public service vehicle and includes public carrier, private carrier or a trailor when attached to any such vehicle, educational institution bus and omnibus used by an employer other than the Government, for carriage of his employees;] [Substituted by Haryana Act No. 11 of 2006.]