Section 4(2)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

(b)in sub-clause (ii) of clause (a) of each of the sub-section [(1C), (1D), (1E) or (1F)] [These brackets, figures, letters and words were substituted for the brackets figures, letters and words '(1C), (1D), or (1E)' by Maharashtra 12 of 2010, Section 3.], within one month from the date of expiry of the period for which the tax is paid under sub-section (1) of section 3; and

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State of Maharashtra - Subsection

Section 4(2)(b) in The Maharashtra Motor Vehicles Tax Act, 1958