Section 9(1)(a) in Telangana Motor Vehicles Taxation Act, 1963

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State of Telangana - Subsection

Section 9(1)(a) in Telangana Motor Vehicles Taxation Act, 1963

(a)grant an exemption, make a reduction in the rate or order other modification not involving an enhancement in the rate, of the tax payable-

(i)by any person or class of persons, or

(ii)in respect of any motor vehicle or class of motor vehicles or motor vehicles running in any particular area; and