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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(iv) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(iv)No refund of tax shall be allowed in respect of a vehicle for a period during which it was detained for contravention of any provision of any law by-law, rule or order made thereunder prohibiting or regulating the transport of goods or passengers or persons.