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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(7)(iii) in The M.P. Motoryan Karadhan Rules, 1991

(iii)The owner of a motor vehicle brought into the State for temporary use which is liable to pay tax shall file a declaration in Form-'H' to the Taxation Authority or the Officer-in-charge of the Transport Check-post at the time of payment of tax on arrival into the state.