Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924

(c)to provide for the total or partial exemption for a limited period from liability to taxation in respect of any motor-vehicle brought into [Haryana] [Substituted for the word 'Punjab' by Adaptation of Laws Order, 1968.] by persons making only a temporary stay in [Haryana],

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State of Haryana - Subsection

Section 15(2)(c) in The Punjab Motor Vehicles Taxation Act, 1924