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State of Tamilnadu - Section

Section 18 in Tamil Nadu Motor Vehicles Taxation Act, 1974

18. Permit to be ineffective if tax not paid.

- Notwithstanding anything contained in the Motor Vehicles Act, if the tax due in respect of a transport vehicle is not paid within the prescribed period, the validity of the permit shall become ineffective from the date of expiry of the said period until such time the tax is actually paid.