Section 4(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

(ii)[ for each quarter, at one-fourth of the annual rate referred to in clause (i), plus ten per centum thereof rounded off in the manner provided in [sub-section (3)] [Clauses (ii) and (iii) were substituted for clause (ii) by Maharashtra 37 of 1972. Section 4(1).] (the sum so arrived at is hereinafter referred to as "the quarterly rate"), or

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State of Maharashtra - Subsection

Section 4(1)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958