Section 28(2)(f) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2)(f) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(f)Regulating the manner in which exemptions from, and refunds of the tax [***] [Omitted by section 22 (1) of Uttarakhand Act No. 08 of 2013.] may be claimed and granted;

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State of Uttarakhand - Subsection

Section 28(2)(f) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003