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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(3) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(3)[ Save as otherwise provided by or under this Act no vehicle which is temporarily registered shall operate in Uttarakhand unless a tax at such rate as may be notified by the State Government has been paid in respect thereof.