Section 15(2)(i) in The Punjab Motor Vehicles Taxation Act, 1924

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(i) in The Punjab Motor Vehicles Taxation Act, 1924

(i)[ to require that no motor-vehicle shall be used in the [State] [Inserted by Punjab Act II of 1940, section 3.] unless a token is displayed thereon indicating that the tax has been duly paid or that the owner of the vehicle is entitled to exemption,

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State of Haryana - Subsection

Section 15(2)(i) in The Punjab Motor Vehicles Taxation Act, 1924