Section 9(5)(a) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)for any reasons whatsoever-

(i)a motor vehicle specified in the Second Schedule or, as the case may be, the Third Schedule (hereinafter in this sub-section referred to as "such motor vehicle") is removed to any other State; or

(ii)the registration of such motor vehicle is cancelled; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 9(5)(a) in The Gujarat Motor Vehicles Tax Act, 1958