Section 58(2)(c) in The Central Motor Vehicles Rules, 1989

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Union of India - Subsection

Section 58(2)(c) in The Central Motor Vehicles Rules, 1989

(c)evidence of payment of tax on passengers and goods under any law for the time being in force up to the date of application for no objection certificate.

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Union of India - Subsection

Section 58(2)(c) in The Central Motor Vehicles Rules, 1989