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

State of West Bengal - Subsection

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

(e)"motor car" means any motor vehicle other than a transport vehicle, omnibus, road-roller, tractor, motor-cycle or invalid carriage;