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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(2)(g) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(g)On payment of purchase money the authorised officer shall issue a receipt for the same and it shall become absolute. He shall also cause the vehicle to be delivered for the owner to the purchaser.