Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9A] [Entire Act] State of Tamilnadu - Subsection Section 9A(1) in Tamil Nadu Motor Vehicles Taxation Rules, 1974 (1)The Regional Transport Officer of the Region, where the motor vehicle is seized or detained, is the authorised officer to sell such seized or detained motor in auction.
