Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(2)(a) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008 (a)for the words "owner of any motor cycle", the words "owner of any motor cycle other than battery operated motor cycle," shall be substituted;