Section 4(1)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

(b)at the rate of two-twelth of the annual rate of tax plus 15 per cent, thereof, where the period exceeds one calendar month but does not exceed two calendar months; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Motor Vehicles Tax Act, 1958