Section 7(6)(b) in Bihar Motor Vehicles Taxation Act, 1994

[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(6)(b) in Bihar Motor Vehicles Taxation Act, 1994

(b)It shall be furnished to the taxing officer a declaration in duplicate in the prescribed form with the prescribed particulars specifying the taxing officer from whom the tax token, if any, had been last, obtained and showing that the tax payable against the vehicle has actually been paid.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 7(6)(b) in Bihar Motor Vehicles Taxation Act, 1994