Section 32(4) in Bihar Motor Vehicles Taxation Act, 1994
(4)The mention of particular matters in this section shall not be held to prejudice or affect the general application of Section 6 of the General Clauses Act, 1897 (Act 10 of 1897) with regard to the effect of repeals.[Schedule-I] ['Schedule-I' Substituted by Bihar Finance Act 11 of 2002.]Part-A Rate Chart of One-Time tax for Personal Vehicles[See sub-section (1) of Section 7]
