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

State of West Bengal - Subsection

Section 2(1b)(j) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(j)"permit" means the permit as defined in [the Motor Vehicles Act, 1988] [Words and figures substituted for the words and figures 'the motor vehicles Act, 1939;' by W.B. Act 5 of 1992.];