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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5) in The Maharashtra Motor Vehicles Tax Act, 1958

(5)"registered owner" means the person in whose name a motor vehicle is registered under the [Motor Vehicles Act, 1988] [These words and figures were substituted for the words and figures 'Motor Vehicle Act, 1939' by Maharashtra 16 of 1995, Section 4.];