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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(vii) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(vii)where tax is paid by mistake or in excess, the tax so paid or collected shall be refunded to the registered owner of the vehicle, on application made to the Regional Transport Authority of the region concerned in writing with a Court fee stamp to the value of Rs. 2 provided such application is made within thirty days of such payment.