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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2) in Himachal Pradesh Motor Vehicles Taxation Act, 1972

(2)Nothing contained in this section shall be deemed to affect the liability to pay the said tax of the person who has transferred the ownership or has ceased to be in possession or control of such vehicle.