Section 2(1)(d) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(d)"goods vehicle" means any motor vehicle constructed or adapted for the carriage of goods and shall include any other motor vehicle not so constructed or adapted, when used for the carriage of goods solely or in addition to passengers;

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State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002