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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Motor Vehicles Taxation Act, 1963

(3)by servants on wages payable in cash or in kind or both or by hired labour under his personal supervision or under the personal supervision of any of his relatives.Explanation III. - For the purpose of this section, the expression 'mining operation' means any operation undertaken for the purpose of winning of any mineral.