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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(2)A licensing officer, other than the licensing officer concerned receiving the intimation in Form No. 2 shall communicate the alteration of the place of obtaining the licence to the licensing officer concerned. Provided that this rule shall not apply to a vehicle for which life time or lumpsum tax is prescribed.