Section 9A(2)(b) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(2)(b) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(b)If the tax is not paid, or proof for having paid the tax is not produced within the stipulated ninety days from the date of seizure and detention and after considering the objections, if any received the authorised officer shall proceed to sell the vehicle in public auction, after passing a self contained order.

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State of Tamilnadu - Subsection

Section 9A(2)(b) in Tamil Nadu Motor Vehicles Taxation Rules, 1974