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

Union of India - Subsection

Section 2(13) in Motor Vehicles Act, 1939

(13)[ "light motor vehicle" means a transport vehicle or omnibus the registered laden weight of which, or a motor car or tractor the unladen weight of which, does not exceed [4,000] [Substituted by section 2, Act 100 of 1956, for clause (13) (w.e.f. 16-2-1957).] kilogrammes];