Section 6A(1)(b) in Telangana Motor Vehicles Taxation Act, 1963

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State of Telangana - Subsection

Section 6A(1)(b) in Telangana Motor Vehicles Taxation Act, 1963

(b)while computing the "percentum of the gross traffic earning," the Government shall, as far as practicable, take into account the amount of tax collected for the preceding year from such owner, the changes in the rates of tax under clause (3) during the current year if any; and the approximate growth in the traffic during the current year.

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State of Telangana - Subsection

Section 6A(1)(b) in Telangana Motor Vehicles Taxation Act, 1963