Section 11(2)(b) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2)(b) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(b)may, by a specified date prior to the hearing of the charge, plead guilty to the charge by registered letter and remit to the Court such sum not exceeding [one hundred rupees] [Substituted Act XIX of 1962.] and in the case of an offence punishable under section 7, also such sum on account of the tax due from him, as the Court may specify.

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State of Jammu-Kashmir - Subsection

Section 11(2)(b) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957