Section 2(6) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
(6)"permit" means a permit granted or countersigned under the Motor [* * *] [The words 'or contract carriage' was deemed always to have been deleted by Maharashtra 4 of 1982, Section 4(c).] Vehicles Act 1939 authorising the use of a motor vehicle as a stage carriage in any part of the State;[* * * * *] [Clause (6A) was deleted by Maharashtra 9 of 1989, Section 9(a).]
