Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Uttarakhand - Subsection Section 12(4) in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003 (4)In calculation the amount of refund under sub-section (3) any portion of the period being less than a calendar month, shall be ignored.
