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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(2)No motor vehicle liable to tax under this Act shall be used or kept for use in Himachal Pradesh unless the registered owner or the person having possession or control of such vehicle(s) has obtained a valid token in respect of that vehicle, and that token is displayed on the vehicle in the prescribed manner.