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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6) in The Maharashtra Motor Vehicles Tax Act, 1958

(6)On receipt of the additional tax the Taxation Authority shall [issue a receipt in respect of the additional tax] [These sub-sections were substituted for sub-section (5) by Maharashtra 43 of 1969, Section 3(b).], and shall suitably amend the certificate of taxation under his signature and date.]