Section 23(1)(b) in Tamil Nadu Motor Vehicles Taxation Act, 1974

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State of Tamilnadu - Subsection

Section 23(1)(b) in Tamil Nadu Motor Vehicles Taxation Act, 1974

(b)may, by a specified date prior to the hearing of the charge, plead guilty to the charge by registered letter and remit to the Court such sum not exceeding fifty rupees and in the case of an offence punishable under section 15 also, such sum on account of the tax and penalty due from him, as the Court may specify.

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State of Tamilnadu - Subsection

Section 23(1)(b) in Tamil Nadu Motor Vehicles Taxation Act, 1974