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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(b)"Month" means month of the year which the dealer follows for the purpose of the [VAT Adhiniyam] [Substituted by Notification No. A-5-1-2006-1-V (72), dated 31-10-2006.];
(bb)[ "Motor Vehicle" means a motor vehicle as defined in clause (18) of Section 2 of the Motor Vehicles Act, 1939 (No. 4 of 1939)] [Inserted by Notification No. A-5-5-1986-(47)-ST-V, dated 14-5-1986.];