Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Daman and Diu - Subsection Section 2(m) in Daman and Diu Value Added Tax Regulation, 2005 (m)"goods vehicle" means a motor vehicle, vessel, boat, animal and any other form of conveyance used for carrying goods;
