Section 28(2)(d) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2)(d) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(d)Prescribing generally the authorities by whom, and manner in which, any duties in respect of or incidental to the carrying into effect of the provisions of this Act, may be performed;

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State of Uttarakhand - Subsection

Section 28(2)(d) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003