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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(7)(ii) in The Maharashtra Motor Vehicles Tax Act, 1958

(ii)if the total amount of such refund of tax claimed and received from time to time, does not exceed the amount of one time tax paid in respect of such motor vehicle."