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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(7)(ii) in The M.P. Motoryan Karadhan Rules, 1991

(ii)In the ease of a vehicle other than a transport vehicle the tax shall be paid to the Taxation Authority or the Officer-in-charge of the Transport Check-post by the owner of the motor vehicle at the time of arrival of the motor vehicle in the State :