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[Cites 0, Cited by 22] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3) in Kerala Motor Vehicles Taxation Act, 1976

(3)The registered owner of, or any person having possession or control of, a motor vehicle shall, for the purposes of this Act be deemed to use or keep such vehicle for use in the State except during any period for which no tax is payable on such motor vehicle under sub-section (1) of section 5.