Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(a) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962 (a)"fleet owner" means an operator holding a permit for goods vehicles exceeding twenty five or such number as may be prescribed;
