Section 2(1) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Sthaniya Kshetra Me Mai Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976);(aa)[ "Designated Officer" means an officer designated by the State Government shall be the Designated Officer under Section 3-A] [Inserted by Notification No. A-5-3-99-ST-V(8), dated 2-3-2001.];(b)"Month" means month of the year which the dealer follows for the purpose of the [VAT Adhiniyam] [Substituted by Notification No. A-5-1-2006-1-V (72), dated 31-10-2006.];(bb)[ "Motor Vehicle" means a motor vehicle as defined in clause (18) of Section 2 of the Motor Vehicles Act, 1939 (No. 4 of 1939)] [Inserted by Notification No. A-5-5-1986-(47)-ST-V, dated 14-5-1986.];(c)[ "VAT Niyam" means the Madhya Pradesh VAT Niyam, 2006;] [Substituted by Notification No. A-5-1-2006-1-V (72), dated 31-10-2006.](d)"Section" means section of the Act.
