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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(4) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(4)In computing the amount of tax, additional tax or penalty under this Act the amount shall be rounded off to the nearest rupee, that is to say a fraction of a rupee being fifty paise or more shall be rounded off to the next higher rupee and any fraction less than fifty paise shall be ignored.