Section 2(1) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(1)In these rules unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976);(aa)[ "Designated Officer" means an officer designated by the State Government shall be the designated officer under Section 3-A] [Inserted by Notification No. F-10-383/200l/C.T./V (61), dated 3-11-2001.].(b)"Month" means month of the year which the dealer follows for the purpose of the Vanijyik Kar Adhiniyam;(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.];(c)[ "Vanijyik Kar Niyam" means the Chhattisgarh Vanijyik Kar Niyam, 1995] [Substituted by Notification No. A-5-7-95-ST-V (59), dated 17-7-1995.];(d)"Section " means section of the Act.
