Section 31st in The Punjab Motor Vehicles Taxation Act, 1924
31st. August, 1993
No. S.O. 63/P.A.4/24/S. 3/93. - In exercise of the powers conferred by sub- section (1) of section 3 of the Punjab Motor-Vehicles Taxation Act, 1924, and all other powers enabling him in this behalf, the Governor of Haryana hereby makes the following amendment with effect from the 1st September, 1993, in the erstwhile Punjab Government Transport Department Notification No. 4546/T dated the 13th July, 1954 in its application to the State Haryana, namely :-In the erstwhile Punjab Government Notification No. 4546/T, dated the 13th July, 1954 in the Schedule, after serial number 8 and entries thereagainst, the following serial number and entries thereagainst shall be added with effect from the 1st September, 1993, namely :-"9 Vehicles of other States and Union Territories operating of through Haryana holding National Permits. Rs. 1500"
