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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(g) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(g)"public goods vehicle" means any motor vehicle constructed or adapted for use for the carriage of goods, or any motor vehicle not so constructed or adapted when used for the carriage of goods whether solely or in addition to pas- sengers, for hire or reward;