Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(bi) in The Punjab Motor Vehicles Taxation Act, 1924

(bi)[ "owner" for the purpose of transport vehicle means the owner of a transport vehicle in respect of which a permit has been granted or countersigned under the provision of the Motor Vehicles Act, 1988, and includes- [Inserted by Punjab Act Act 22 of 1993.]