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[Cites 0, Cited by 0] [Section 2(8A)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8A)(f) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(f)Transporters holding permit for transport vehicles granted under the Motor Vehicles Act, 1988 (59 of 1888), which are used or adapted to be used for hire or reward;