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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(10)(vi) in Telangana Value Added Tax Act, 2005

(vi)Transporters holding permits for transport vehicles granted under the Motor Vehicles Act, 1988,(Central Act 59 of 1988.) which are used or adopted to be used for hire;