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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(6)(vi) in Bihar Motor Vehicles Taxation Act, 1994

(vi)Any person liable to pay tax under this Act uses or allows to be used the motor vehicle with forged or tampered or fraudulently obtained tax token shall be punishable with a fine which may extend to rupees two thousand."]