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

State of West Bengal - Subsection

Section 2(1b)(d1) in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989

(d1)[ "Limited Service bus" means an omnibus plying under a stage carriage permit and designated as limited service bus by the permit issuing authority] [Present clauses (d) and (d1) substituted for previous clause (d) by West Bengal Act 8 of 1999 w.e.f. 22.07.1999 which was earlier as under :(d) 'Express bus' means an omnibus plying under a contract carriage permit or stage carriage permit or special stage carriage permit with a limited or selected number of stages commonly known as Express bus or limited Service bus;];