Section 2(d) in Himachal Pradesh Motor Vehicles Taxation Act, 1972
(d)"registered owner" means the person in whose name a motor vehicle is registered under the [Motor Vehicle Act, 1988 (59 of 1988);] [Substituted vide H.P. Motor Vehicles Taxation (Amendment) Act, 2001.]-(dd)"Schedule" means a Schedule appended to this Act;
