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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(7)(iv) in The M.P. Motoryan Karadhan Rules, 1991

(iv)Where tax is paid by the owner of such motor vehicle, a receipt in Form 'G' shall be granted by the Taxation Authority or such Officer-in-charge, as the case may be.