Section 2(1)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

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

State of Andhra Pradesh - Subsection

Section 2(1)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(d)'Goods vehicle' means any motor vehicle constructed or adapted for the carriage of goods or any other motor vehicle not so constructed or adapted when used for the carriage of goods solely or in addition to passengers;

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State of Andhra Pradesh - Subsection

Section 2(1)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001