Section 2(d) in The Jammu and Kashmir Passengers Taxation Act, 1963
(d)"motor vehicle" means a public service vehicle as defined in the [the Motor Vehicles Act, 1988 (Central Act 59 of 1988)] [Substituted 'Jammu and Kashmir Motor Vehicles Act, Samvat 1998' by Act No. 10 of 2018, dated 11.3.2018.];
