Section 6A(2)(b) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(2)(b) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(b)If no reply is received from the registered owner or permit holder or person in control of the vehicle to the notice issued to show cause, it should be construed that he has no explanation to offer and further action based on the facts and merits of the case shall be taken.

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State of Andhra Pradesh - Subsection

Section 6A(2)(b) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963