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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2)(a) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(a)Prescribing the manner and the form in which, and the authority to which, application for payment of tax [***] [Omitted by section 22 (1) of Uttarakhand Act No. 08 of 2013.] under this Act shall be presented;