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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2B) in The Maharashtra Motor Vehicles Tax Act, 1958

(2B)[ "motor vehicles" means a motor vehicle as defined in the [Motor Vehicles Act, 1988] [Clause (2A) was re-numbered as clause (2B) by Maharashtra 22 of 1979.], whether using motor spirit or using fuel other than motor spirit;]