Section 9(2E)(i) in The Punjab Passengers and Goods Taxation Rules, 1952

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

State of Haryana - Subsection

Section 9(2E)(i) in The Punjab Passengers and Goods Taxation Rules, 1952

(i)Owner of a bus holding a stage carriage or a contract carriage permit for plying in the area of operation in the State specified below shall, in lieu of passenger tax, pay lump sum per month at the following rates :-

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State of Haryana - Subsection

Section 9(2E)(i) in The Punjab Passengers and Goods Taxation Rules, 1952