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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in The Punjab Motor Vehicles Taxation Act, 1924

(3)The Government may, by general or special order and subject to such conditions, as may be specified, exempt any person or class of persons from the operation of all or any of the provisions of this Act, if in its opinion, such exemption would promote national or public interest.