Section 9(1)(iii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(iii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(iii)[ the additional tax payable under clause (a) of sub-section (1) of section 5 shall be payable in advance on or before the fifteenth day of January, April, July and October in each year; [Substituted by section 2 of U.P. Act No. 5 of 1999.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 9(1)(iii) in Uttar Pradesh Motor Vehicles Taxation Act, 1997