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State of Andhra Pradesh - Section

Section 2 in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

2. Definitions.

- In these rules unless the context otherwise requires:-
(a)"Act" means the Andhra Pradesh Motor Vehicles Taxation Act, 1963;
(b)"Form" means a form appended to these rules;
(c)"Registered" means registered under the Motor Vehicles Act, 1939.