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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(b) in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958

(b)in case the returns required by section 4 have not been submitted, if daily returns are required, for more than seven days, and if returns at less frequent intervals have been prescribed, for such number of time and during such period as may be prescribed, until the returns are submitted: