Section 20(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 20(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

(ii)passing over or through any portion or a part of any such bridges or tunnels including the approach roads thereto or sections of roads or by-passes. the cluster of which is situated in a well defined zone and declared by the State Government under the said clause (a) as one single entity,

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State of Maharashtra - Subsection

Section 20(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958