Section 24(2)(c) in Tamil Nadu Motor Vehicles Taxation Act, 1974

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2)(c) in Tamil Nadu Motor Vehicles Taxation Act, 1974

(c)the period within which the tax has to be paid;

(cc)[ the period within which an application for refund shall be made [under sub-section (1) or sub-section (1-A) or sub-section (2)] [Clause (cc) of section 22(2) was inserted by Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1986 (Tamil Nadu Act 55 of 1986).] of section 13 and the manner in which and the conditions subject to which such refund shall be made under sub-section (2) of the said section 13;]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 24(2)(c) in Tamil Nadu Motor Vehicles Taxation Act, 1974