Section 14(3)(b) in The M.P. Motoryan Karadhan Rules, 1991

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

(b)the motor vehicle was not used during the period of non-use in case the refund is claimed under clause (i) of sub-section (i) of Section 14; and

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