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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1C) in Motor Vehicles Act, 1939

(1C)For the purposes of sub-section (1A), a State Government may Prescribe different amounts having regard to the period of delay in intimating the change in the place of residence, or place of business, or both, as recorded in the certificate of registration.] [Inserted by section 14, Act 47 of 1978 (w.e.f. 16.1.1979).]