Section 42(2)(b) in Motor Vehicles Act, 1939

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(b) in Motor Vehicles Act, 1939

(b)the delivery or collection by or on behalf of the owner of goods which have been or which are to be subjected to a process or treatment in the course of a trade or business carried on by him, or

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Union of India - Subsection

Section 42(2)(b) in Motor Vehicles Act, 1939