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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(ii) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(ii)Where the Government considers to forgo any arrears of motor vehicle tax due under the Act on account of retrospective effective of a legislation, or order passed or notification issued [or for any other reason as the Government may deem it necessary]: