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

State of West Bengal - Subsection

Section 2(22B) in West Bengal Value Added Tax Act, 2003

(22B)"motor spirit" means any liquid or admixture of liquids which is ordinarily used directly or indirectly as fuel for a motor vehicle or stationary internal combustion engine.Explanation. - For the purpose of this clause, the expression "motor vehicle" shall include any means of carriage, confidence or transport by land, air or water;