Section 11(2)(ii) in Madhya Pradesh Motor Vehicles Taxation Act, 1947

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State of Madhya Pradesh - Subsection

Section 11(2)(ii) in Madhya Pradesh Motor Vehicles Taxation Act, 1947

(ii)any material required for the purpose of agriculture, between the land cultivated personally and his place of residence, go down or any market place of such agriculture produce or such material shall be deemed to be used solely for the purposes of agriculture but any other motor vehicle used for transporting agriculture produce shall not be deemed to be used solely for the purpose of agriculture.

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State of Madhya Pradesh - Subsection

Section 11(2)(ii) in Madhya Pradesh Motor Vehicles Taxation Act, 1947