Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 9 in Madhya Pradesh Motor Vehicles Taxation Act, 1947

9. Declaration in other cases.- Where a motor vehicle used or kept for use is altered so as to make it a vehicle to which a lower rate of tax applies, the owner shall make a declaration in the prescribed form and deliver it within the prescribed time to the prescribed authority.