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 2] [Entire Act] State of West Bengal - Subsection Section 2(1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles (Amendment) Act, 2008 (1)in clause (e), for the words "or invalid carriage", the words "or invalid carriage and includes battery operated motor car" shall be substituted;
