Section 3(1D)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 3(1D)(c) in The Maharashtra Motor Vehicles Tax Act, 1958

(c)[] [Clause (c) was substituted by Maharashtra 2 of 1998, Section 3(c)(iii).] Notwithstanding anything contained in clause (a), there shall be levied and collected the one time tax specified in Part I or Part II of the Third Schedule on a motor car or omni bus-

(i)manufactured in India or imported into India and used or kept for use in the State by a person, not being an individual, a local authority, a public trust, a university or an educational institution, [at twice the rate] [These words were substituted for the words 'at thrice the rate' by Maharashtra 44 of 2006 Section 2.];

(ii)imported into India and used or kept for use in the State by a person, being an individual, a local authority, a public trust, a university or an educational institution, [at twice the rate.] [These words were substituted for the words 'at thrice the rate' by Maharashtra 44 of 2006 Section 2.]

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State of Maharashtra - Subsection

Section 3(1D)(c) in The Maharashtra Motor Vehicles Tax Act, 1958