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[Cites 0, Cited by 0] [Section 2(2a)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2a)(h1) in The West Bengal Motor Vehicles Tax Act, 1979

(h1)[ "trade certificate" means the certificate issued in accordance with the provisions of the rules made under the proviso to section 39 of the Motor Vehicles Act, 1988;] [Clause (hi) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.]