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

State of West Bengal - Subsection

Section 2(2a)(c) in The West Bengal Motor Vehicles Tax Act, 1979

(c)"permit" means a permit as defined in [clause (31) of section 2 of the Motor Vehicles Act, 1988;] [Words, figures and brackets substituted for the words, figures and brackets 'Clause (20) of section 2 of the Motor Vehicles Act. 1939;' by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]