Section 5(1)(iii) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(iii) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(iii)The rule shall not apply to a case where a motor car in respect of which lumpsum tax has been paid is misused as a goods vehicle, a motor cab or a stage carriage.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 5(1)(iii) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963