Section 11th in The Punjab Motor Vehicles Taxation Act, 1924
11th. October, 1985
No. S.O. 87/P.A.4/24/S. 3/85. - In exercise of the powers conferred by sub- section (1) of section 3 of the Punjab Motor Vehicle Taxation Act, 1924 and all other powers enabling him in this behalf, the Governor of Haryana hereby directs that there shall be levied the tax as specified below and make the following amendment in the Punjab Government Transport Department Notification No. 4546/T, dated the 13th July, 1954 namely :-In the said notification in the Schedule, after Serial No. 6 and entries thereagainst, the following Serial Number and entries thereagainst shall be added namely :-"7-Combine Harvester Machine used for agriculture purposes." 300
