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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957

(a)[ 'Classic car' means a motor car manufactured during the period between the year 1940 and 1949 and registered [x x x] [Inserted by Act 10 of 1991w.e.f 1.4.1991] under Section 39 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988);]
(aa)[] [Re-lettered by Act 10 of 1991 w.e.f. 1.4.1991] "fleet owner" means a person who is the registered owner of a fleet of [five hundred or more public service vehicles] [Substituted by Act 8 of 1986 w.e.f.1.4.1986];