Section 10(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

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State of Uttarakhand - Subsection

Section 10(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(b)[ Under a national permit granted under sub-section (12) of section 88 of the said Act by an authority having jurisdiction outside the State of Uttarakhand no goods vehicle shall be use in the State of Uttarakhand unless there has been paid in respect thereof an consolidated tax under rule 87 of the Motor Vehicle Rules, 1989, in the manner prescribed;] [Substituted by section 3 of Uttarakhand Act No. 16 of 2011.]

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State of Uttarakhand - Subsection

Section 10(1)(b) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003