Section 2(5) in The Gujarat Motor Vehicles Tax Act, 1958
(5)"registered owner" means the person in whose name a motor vehicle is registered under the Motor Vehicles Act, 1939 (IV of 1939), [or, as the case may be, the Motor Vehicles Act, 1988 (59 of 1988),] [This portion was added by Gujarat 10 of 1991, section 2 (1) (w.e.f. 01-04-1991).]
