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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3)(b) in Jharkhand Motor Vehicles Taxation Act, 2001

(b)In case of motor vehicles, manufactured by company, the tax shall be calculated on the basis of approved seats by authorized agencies as per Rule - 126 of central motor vehicles rules, 1989.]