Section 4(1)(c) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(c) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957

(c)Notwithstanding anything contained in section 3 or in clauses (a) and (b), the Government may, by notification in the Government Gazette, from time to time, direct that a temporary [token] [Substituted by Act XIX of 1962.] for a period not exceeding thirty days at a time may be issued in respect of any class of motor vehicles on payment of such tax [***] [Omitted '(not exceeding the maximum specified in Schedule II)' by Jammu and Kashmir Act No. 12 of 2018, dated 24.9.2018.] and subject to such conditions, as may be specified in such notification.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 4(1)(c) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957