Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 10 in Jharkhand Motor Vehicles Taxation Act, 2001 10. Rebate on payment of tax paid in advance. - A rebate of [5%] on the annual tax payable in respect of transport vehicles shall be allowed if such annual tax is paid in advance.
