Section 9(2D)(vi) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 9(2D)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2D)(vi) in The Punjab Passengers and Goods Taxation Rules, 1952

(vi)The owner shall pay lump sum within the first twenty days of the month to which the payment relates by making deposit to the Government Treasury or by furnishing demand draft or pay order to the appropriate assessing authority drawn in its favour.

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State of Haryana - Subsection

Section 9(2D)(vi) in The Punjab Passengers and Goods Taxation Rules, 1952