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[Cites 0, Cited by 0] [Section 2(2a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2a)(h) in The West Bengal Motor Vehicles Tax Act, 1979

(h)"tractor" means a motor vehicle which is not itself constructed to carry any load (other than equipment used for the purpose of propulsion), but does not include a road-roller [* * *;] [Words 'or a tractor used solely for agricultural purposes' Omitted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]