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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1)(iii) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003

(iii)an additional tax for a stage carriage plying on an interstate route under an agreement between two states, under section 6.