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

State of Uttarakhand - Subsection

Section 2(52) in Uttaranchal Value Added Tax Act, 2005

(52)"Vehicle" means every wheeled conveyance used for carrying goods solely or in addition to passengers and includes a vessel, an auto vehicle, a bicycle, a hand driven or an animal driven cart, an animal carrying load, a rickshaw, or a person carrying goods;