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[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

State of Telangana - Subsection

Section 6A(1)(a) in Telangana Motor Vehicles Taxation Act, 1963

(a)the term "gross traffic earning" shall mean the total amount collected towards fares, freights, including luggage charges and any amount collected towards hire or reward by or on behalf of such registered owner, either directly or indirectly, in respect of all the motor vehicles, as may be determined in the manner prescribed;