Section 11(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

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

State of Maharashtra - Subsection

Section 11(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

(c)pay annually to each of the local authorities specified in the [Fourth Schedule] [These words were substituted for the words 'Seventh Schedule' by Maharashtra 2 of 1998. Section 8(b).] as contribution, the sum mentioned against them in that Schedule:-

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State of Maharashtra - Subsection

Section 11(2)(c) in The Maharashtra Motor Vehicles Tax Act, 1958