Section 2(1)(g) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

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State of Rajasthan - Subsection

Section 2(1)(g) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(g)"goods vehicle" means any kind of vehicle used for carriage of goods either solely or in addition to passengers and includes push cart, animal drawn cart, tractor, trailer, auto and cycle rickshaw and the like;

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State of Rajasthan - Subsection

Section 2(1)(g) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999