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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(e) in Karnataka Motor Vehicles Taxation Act, 1957

(e)"prescribed" means prescribed by rules made under this Act;
(ee)[ "private service vehicle" means an omnibus constructed or adapted to carry more than nine persons (excluding the driver) and used by or on behalf of the owner of such vehicle for the purpose of carrying persons for or in connection with his trade or business or otherwise than for hire or reward;] [Inserted by Act 28 of 1984 w.e.f 5.5.1984]