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[Cites 0, Cited by 23] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(30) in Motor Vehicles Act, 1939

(30)"tractor" means a motor vehicle which is not itself constructed to carry any load (other than equipment used for [* * *] [The words and figures 'the unladen weight of which does not exceed 16,000 pounds avoirdupois' omitted by Act 100 of 1956, section 2 (w.e.f. 16-2-1957).]; but excludes a road-roller;