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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2)(c) in The M.P. Motoryan Karadhan Adhiniyam, 1991

(c)In respect of goods carriages belonging to other State, plying on the strength of permit issued by the other State and countersigned by the State of Madhya Pradesh the lax shall be paid at the rate of [eighty-five per cent] [Substituted by M.P. Act No. 13 of 1993], specified in sub-clause (a) of clause V.