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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in The Punjab Motor Vehicles Taxation Act, 1924

(1)The tax shall be levied on every motor vehicle on year to year basis, which shall payable from such date, of in such manner and at such rate, as may be determined by the Government from time to time :Provided that the rate of tax shall not exceed the maximum limit as has been specified in the Schedule.