Section 2(i) in Himachal Pradesh Passengers and Goods Taxation Act, 1955
(i)[ "Schedule" means the Schedule appended to this Act;] [Clause (i) Inserted vide Act, No. 1 of 1997 w.e.f. 1.10.1996.](ia)[ "transport vehicle" means a public service vehicle, a goods carriage, an educational institution bus or a private service vehicle;] [Clause (ia) Inserted vide Act No. 20 of 1997 w.e.f. 14.8.97.]
