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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(b) in Rajasthan State Highways Fee (Determination of Rates and Collection) Rules, 2015

(b)"light commercial vehicle" or "light goods vehicle" or "mini bus" means any mechanical vehicle with a gross vehicle weight exceeding seven thousand five hundred kilograms but less than twelve thousand kilograms or the registered passenger carrying capability as specified in the certificate of registration issued under the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988), exceeds twelve but does not exceed thirty two, excluding the driver.