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

State of Kerala - Subsection

Section 2(liiA) in The Kerala Value Added Tax Act, 2003

(liiA)"Used Motor vehicle" means a motor vehicle purchased and registered under the provisions of the Motor Vehicles Act, 1988 (Central Act 59 of 1988) and used for a minimum period of fifteen months subsequent to the registration or which had already been subjected to tax under this Act.