Section 7(1)(c) in The M.P. Motoryan Karadhan Rules, 1991

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State of Madhya Pradesh - Subsection

Section 7(1)(c) in The M.P. Motoryan Karadhan Rules, 1991

(c)if the tax is payable for a period less than a quarter or a month, [or for the lifetime of the vehicle] [Inserted by Notification No. F. 16-5-92-VIII, dated 11-10-1992.] as the case may be, on or before the date on which the tax becomes due :

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State of Madhya Pradesh - Subsection

Section 7(1)(c) in The M.P. Motoryan Karadhan Rules, 1991