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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(4) in The Punjab Motor Vehicles Taxation Act, 1924

(4)A person who keeps more than ten motor-vehicles for use solely in the course of trade and industry shall be entitled to a deduction of ten per cent on the aggregate amount of tax to which he is liable.Explanation. - The expression "trade and industry" includes transport for hire.